JARUGUMALLI SRAVANI Vs. JARUGUMALLI NIRMALA KUMARI

JUDGEMENT

(1.) The petitioner is one and the same in all the civil revision petitions and as the all the civil revision petitions are connected, they are heard together and disposed of by passing this Common Order. The present civil revision petitions are filed by the petitioner questioning the legality and correctness of the orders dtd. 26/7/2023 in I.A.Nos.114, 115 & 116 of 2021 in O.S.No.72/2018 on the file of the Court of the learned Addl. Senior Civil Judge, Narasaraopet.

(2.) The facts that led to filing of the present civil revision petitions are that:

(3.) Heard Sri G.Elisha, learned counsel for petitioner and Sri K.Simhachalam, learned counsel for respondent nos.1 to 4.