A MANIMANJARI Vs. P BHASKARA RAO

JUDGEMENT

(1.) THESE Revision Petitions have been filed by the plaintiff against the common order, dated 8-9-2008 in I. A. Nos. 1052, 1051 and 1053 of 2008 on the file of the II Senior Civil judge, City Civil Court, Hyderabad.

(2.) SINCE all the Revision Petitions are filed by the same parties against the common order, they are clubbed and this common order is passed.

(3.) I. A. NO. 1051 of 2008 was filed by the defendant under Section 151 of C. P. C. to reopen the suit to receive the petition filed by the defendant to comply the orders in i. A. No. 1030 of 2007. I. A. No. 1052 of 2008 was filed by the defendant to restore the strike off defence of the defendant and to permit him to adduce evidence for proper adjudication in the suit. I. A. No. 1053 of 2008 was filed by the defendant under section 148 of C. P. C. to enlarge time by 265 days in complying the order in l. A. No. 1030 of 2007, dated 16-11-2007.