PALEM RAMESH REDDY Vs. DADIREDDY LAKSHMI DEVI

JUDGEMENT

(1.) C.R.P. No. 2124 of 2017 is filed by the petitioners/plaintiffs aggrieved by the order dated 27th Jan., 2017 in I.A.No. 3171 of 2016 in O.S.No. 75 of 2005, where under the learned Additional Senior Civil Judge, Kadapa, dismissed the petition filed by the plaintiffs under section 45 of the Indian Evidence Act seeking to send the relinquishment deed dated 26-2-1964 along with statement in C.C.No. 37 of 1998 said to contain thumb impression of one Gosula Nagamma and the disputed L.T.I. of Gosula Nagamma in Ex.B.1 Will to the expert for comparison.

(2.) C.R.P. No. 2129 of 2017 is filed by the petitioners/plaintiffs aggrieved by the order dated 27th Jan., 2017 in I.A. No. 3170 of 2016 in O.S.No. 75 of 2005, where under the learned judge dismissed the petition filed by the petitioners under Order 16, Rule 5 C.P.C. to send for relinquishment deed dated 26-2-1964 from Sub-Registrar, Vempalli, Cudapah District to the expert.

(3.) C.R.P.No. 2138 of 2017 is filed by the petitioners/plaintiffs aggrieved by the order dated 27th Jan., 2017 in I.A.No. 3168 of 2016 in O.S.No. 75 of 2005, where under the learned Judge dismissed the petition filed by the petitioners/plaintiff to reopen the suit.