PAGIDIMARRI VENKAT KRISHNA Vs. SRIDHAR REDDY

JUDGEMENT

(1.) Crp Nos.1955, 1956, 1957, 1960 and 1961 of 2017 are filed under Article 227 of the Constitution of India challenging the common order dated 27.3.2017 dismissing I.A. Nos.158, 160, 157, 156 and 159 of 2017 respectively in O.S. No.1584 of 2014 on the file of the Court of IV Senior Civil Judge, City Civil Court, Hyderabad.

(2.) I.A. No.158 of 2017 is filed under Order XIII Rule 1 of CPC seeking to receive 14 documents. I.A. No.160 of 2017 is filed under Order XVIII Rule 17 of CPC to recall P.W.1. I.A. No.157 of 2017 is filed to recall D.W.1. I.A. No.156 of 2017 is filed to reopen the defendant's side evidence. I.A. No.159 of 2017 is filed to reopen the plaintiff's side evidence.

(3.) The plaintiff filed all the interlocutory applications against the defendant. For the sake of convenience, the parties will hereinafter be referred to as they are arrayed in the interlocutory applications.