P SATYANARAYANA Vs. P KONDAMMA

JUDGEMENT

(1.) These two Civil Revision Petitions, under Article 227 of the Constitution of India, by the unsuccessful 1strespondent/plaintiff are filed assailing separate orders, both dated 23.11.2018, of the learned Principal Junior Civil Judge, Bapatla, passed in I.A.no.920 of 2018 in O.S.no.103 of 2018&in I.A.no.921 of 2018 in I.A.no.499 of 2018 in the said suit.

(2.) I have heard the submissions of Ms. Pulipati Radhika, learned counsel appearing for the revision petitioner/plaintiff ('plaintiff', for brevity); and, of Smt. NimmagaddaRevathi, learned counsel appearing for the proposed party/proposed 4th defendant ('proposed 4th defendant', for brevity)in both the revisions.I have perused the material record.

(3.) The introductory facts, in brief, are as follows: