LAWS(APH)-2026-4-14

MUNAGALA SRINIVASULA REDDY Vs. G. RAMACHANDRA REDDY

Decided On April 29, 2026
Munagala Srinivasula Reddy Appellant
V/S
G. Ramachandra Reddy Respondents

JUDGEMENT

(1.) These Civil Revision Petitions are filed assailing the orders dtd. 7/12/2023 passed in I.A.Nos. 853, 854 and 855 of 2023 in O.S.No.65 of 2017 by the learned Junior Civil Judge, Jammalamadugu.

(2.) Inasmuch as the Civil Revision Petitions stem out of the orders passed in interlocutory applications filed in the same suit that too for reopen, recall of P.W.1 and for sending the documents to handing writing expert, they are being heard together and are disposed of by this common order.

(3.) The petitioner is the plaintiff and the respondent is the defendant in the suit in O.S.No.65 of 2017.