LAWS(APH)-2019-11-7

PARSINETI SUBHASHINI Vs. VEDAM KRISHNA MURTHY

Decided On November 05, 2019
Parsineti Subhashini Appellant
V/S
Vedam Krishna Murthy Respondents

JUDGEMENT

(1.) Both these civil revision petitions are inter related to each other. Hence, both these civil revision petitions are taken up with the consent of both the counsel.

(2.) Crp.No.1726 of 2019 is filed against the order dated 01.05.2019 in IA.No.832 of 2018 in OS.No.80 of 2010 passed by the Principal Senior Civil Judge, Kovvur.

(3.) Crp.No.1773 of 2019 is filed against the order dated 01.05.2019 passed in IA.No.833 of 2018 in OS.No.34 of 2013 passed by the Principal Senior Civil Judge, Kovvur.