M. KAMALAMMA Vs. B. DORASWAMY REDDY

JUDGEMENT

(1.) These two revisions are filed, under Article 227 of the Constitution of India, by the unsuccessful 2nd petitioner/plaintiff, assailing the orders, dated 24th February, 2016, in I.A. Nos.45 of 2016 and 46 of 2016 passed by the learned I Additional Junior Civil Judge, Chittoor, filed respectively for reopening the suit and for amendment of the plaint.

(2.) I have heard the submissions of Sri V.S.R. Anjaneyulu, learned counsel appearing for petitioners and of Sri O. Udaya Kumar, learned counsel appearing for respondents.

(3.) I have perused the material record.