THOTTEMPUDI KRISHNA PRASAD Vs. ANNE SRINIVASA RAO

JUDGEMENT

(1.) All these four Civil Revision Petitions are preferred by the revision petitioners - respondent Nos.3 and 4 - defendant Nos.3 and 4, challenging the orders passed in I.A. Nos.344, 345, 343 and 342 of 2015 in I.A. No.510 of 1994 and I.A. No.509 of 1994, which are filed for appointment of advocate commissioner to ascertain mesne profits and for passing final decree, respectively, before the learned Principal Senior Civil Judge, Gudivada, Krishna District.

(2.) The revision petitioners herein are respondent Nos.3 and 4 and defendant Nos.3 and 4 in the aforesaid I.As and suit, while respondent No.1 herein is the petitioner and plaintiff and respondent Nos.2, 3and 4 herein are respondent Nos.1, 2 and 5, respectively.

(3.) Before adverting to the grounds agitated and contentions raised by the learned counsel for the petitioners and the counter arguments advanced by the learned counsel for contesting respondent No.1, who is the petitioner in I.A. Nos.509 and 510 of 1994 and plaintiff in O.S. No.160 of 1984, it would be appropriate to refer to the relevant facts.