SURYADEVARA SAMRAJYAMMA Vs. ANNANANENI VENKATA RAMANA RAO

JUDGEMENT

(1.) Assailing the order dated 8.4.2019, passed in I.A.No.245 of 2019 in O.S.No.83 of 2016 on the file of the VII Additional Senior Civil Judge at Vijayawada, C.R.P. No.1710 of 2019 came to be filed under Article 227 of the Constitution of India.

(2.) Assailing the order dated 8.4.2019, passed in I.A.No.244 of 2019 in O.S.No.83 of 2016 on the file of the VII Additional Senior Civil Judge at Vijayawada, C.R.P. No.1711 of 2019 came to be filed under Article 227 of the Constitution of India.

(3.) Heard the learned counsel for petitioners - defendants 2 to 5. In spite of service of notice, there is no representation on behalf of respondents.