KARRI SAMBAIAH Vs. BELLARNKONDA NARASIMHA RAO PLAINTIFF

JUDGEMENT

(1.) The petitioners have filed these Civil Revision Petitions (CRPs) aggrieved by the common order dtd. 16/3/2022 passed by the learned Senior Civil Judge, Mangalagiri in IA No. 700 of 2019 and IA No. 772 of 2019 in OS No. 35 of 2019. The petitioners are defendants in the suit filed for specific performance.

(2.) C.R.P.No.1209 of 2022 is filed by the Defendant No.1 in O.S.No.35 of 2019 and C.R.P.No.1210 of 2022 is filed by the Defendants Nos.2 to 5 in O.S.No.35 of 2019.

(3.) Both the interlocutory applications filed under Order VII Rule 11 of the CPC seeking the rejection of the plaint were dismissed by the learned Senior Civil Judge. As such, the present CRPs are filed. The following grounds are raised by the learned counsel for the petitioner ;