G. HARIBABU Vs. LAGULA KRISHNAIAH GOUD AND ORS.

JUDGEMENT

(1.) Both these miscellaneous petitions have been filed seeking condonation of delay of 529 and 516 days in filing the accompanying civil revision petitions, challenging the orders passed in I.A. No. 17 of 2014 in O.S. No. 182 of 2007 and the order passed in I.A. No. 18 of 2014 in O.S. No. 257 of 2007, respectively.

(2.) The petitioner in both these miscellaneous petitions is the same individual, while the respondents are also common in the sense that in C.R.P(SR) No. 26676 of 2015 Smt. Lagula Parvatamma W/o late Nagaiah Goud, the first respondent is the plaintiff, while in C.R.P.(SR) No. 26702 of 2015, Sri Lagula Krishnaiah Goud S/o late Nagaiah Goud is the first respondent plaintiff in the suit.

(3.) Since the same question falls for consideration, both these petitions are heard together.