KALYANAPU VENKATALAXMI Vs. KALYANAPU RAMUDA

JUDGEMENT

(1.) Heard Smt.S.A. V. Ratnam, learned Counsel representing the revision petitioners and Sri Tirumala Rao, Counsel representing Ms. Hema Jaiswal, Counsel for respondent.

(2.) C.R.P. No.3538 of 2006 is filed as against the order dated 30-6-2006 made in LA. No.269 of 2006 in O.S. No.275/2000 on the file of I Additional Senior Civil Judge, Warangal. C.R.P.S.R. No. 1473/2007 is filed along with an application C.M.P. No.379/ 2007 to dispense with the filing of certified copy of the order in LA. No.270/2006 in O.S. No.275/2000 on the ground that both these applications were disposed of by a common order. Hence, dispense with application is hereby ordered.

(3.) Inasmuch as both these C.R.Ps. arise out of a common order made in I.A.Nos.269/2006 and 270/2006 in O.S. No.275/2000 on the file of I Additional Senior Civil Judge, Warangal, both these revisions are being disposed of by this common order.