GADDE VENKATA SUSEELA Vs. GADDE SEETHAMAHA LAKSHMI

JUDGEMENT

(1.) Civil Revision Petition No.2580 of 2023 is filed by the petitioners-plaintiffs under Article 227 of the Constitution of India challenging the order dtd. 7/8/2023 passed in I.A.No.156 of 2020 in I.A.No.343 of 2019 in O.S.No.92 of 2019 by the Principal Junior Civil Judge, Gudivada, whereby, the Trial Court allowed the said interlocutory application filed Under Order VI Rule 17 of Code of Civil Procedure (for short 'C.P.C.') to permit the respondents/defendants to amend the pleadings mentioned in the counter.

(2.) Civil Revision Petition No.2581 of 2023 is filed by the petitioners-plaintiffs under Article 227 of the Constitution of India challenging the order dtd. 7/8/2023 passed in I.A.No.871 of 2022 in I.A.No.156 of 2020 in O.S.No.92 of 2019 by the Principal Junior Civil Judge, Gudivada, whereby, the Trial Court allowed the said interlocutory application filed Under Order VIII Rule 1 (A) and Sec. 151 of the C.P.C. to receive the enclosed document filed along with the application i.e. Will dtd. 18/1/2019 and to mark the same.

(3.) Since the petitioners and the respondents in both the revision petitions are one and the same and the issue involved in these revisions is identical, I find that it is appropriate to decide these revision petitions by way of a common order.