SHABBIR HUSSAIN KHAN Vs. RAM PRASAD CHOPRA

JUDGEMENT

(1.) SINCE both the Civil Revision Petitions are between the same parties and questions involved also being the same, they are being disposed of by this common order.

(2.) HEARD Sri Shyam S. Agrawal, learned counsel for the Revision Petitioner, and Sri k. Ramesh representing Sri K. Pandu Ranga rao, learned counsel for the respondents, in both the Civil Revision Petitions.

(3.) SRI Shyam S. Agrawal, learned counsel for the Revision Petitioner, would submit that to-day the learned counsel received a Pay Order for Rs. 14,000/- i. e. , rs. 7,000 + 7,000/- relating to these Civil revision Petitions. The learned counsel also would maintain that in the light of the clear language of Order 15-A of the Code of Civil procedure, A. P. Amendment, instead of giving suitable directions, dismissing the applications by the learned l-Senior Civil judge, City Civil Court, Hyderabad, is illegal and unjust. Learned counsel also would maintain that, in fact, a request was made on behalf of the respondents to make deposit, but the same was not done. The learned counsel also explained the scope and ambit of Order 15-A of the Code of Civil procedure, A. P. Amendment, in detail.