MUNDLADINNE GOPAL REDDY Vs. P. RAMACHANDRA REDDY

JUDGEMENT

(1.) The revision petitioner in these three revisions is the sole defendant/respondent in (i) I.A.No.473 of 2014 in I.A.no.182 of 2014 in O.S.no.146 of 2014; (ii) I.A.no.472 of 2014 in I.A. no.187 of 2014 in O.S.no.148 of 2014; and (iii) I.A.No.490 of 2014 in I.A.no.180 of 2014 in O.S.no.144 of 2014 on the file of the learned II Additional Junior Civil Judge, Kurnool.

(2.) I have heard the submissions of the learned counsel for the petitioner and the learned counsel for the respondent. I have perused the material record.

(3.) The facts, which led to filing of these three revision petitions, may be stated as follows: