TETALI CHINNA KRISHNA REDDY Vs. KONALA NAGALAKSHMI

JUDGEMENT

(1.) In all these civil revision petitions, common questions of law and facts arise for consideration; therefore, they are being disposed of together by this common order.

(2.) C.R.P. No.3722 of 1999 is filed aggrieved by the order dated 29-6-1999 made in LA. No.1094 of 1988 in O.S. No.82 of 1998 on the file of the Senior Civil Judge, Ramachandrapuram, East Godavari District. Likewise, C.R.P. No.3836 of 1999 is filed against the order dated 29-6-1999 made in LA. No. 1093 of 1998 in O.S. No.82 of 1998, C.R.P. No.3910 of 1999 is also filed against the order dated 29.6.1999 made in LA. No.1093 of 1998 in O.S. No.82 of 1998, C.R.P. No.2980 of 2002 is filed against the order dated 29-6-1999 made in LA. No.1092 of 1998 in O.S. No.82 of 1998 and C.R.P. No.3035 of 2002 is filed against the order dated 29-6-1999 made in LA. No.1091 of 1998 in O.S. No.82 of 1998.

(3.) Except C.R.P. No.3910 of 1999, which was filed by Defendant Nos.4, 5 and 8, all other C.R.Ps. are filed by the plaintiff in the suit in O.S. No.82 of 1998. For the sake of convenience, the parties hereinafter are referred to as they were arrayed in the suit.