YETRINATHALA SUBBULU NAIDU Vs. ALA NIRMALA

JUDGEMENT

(1.) These two revision petitions, under Article 227 of the Constitution of India, are filed by the unsuccessful petitioners - plaintiffs, having been aggrieved of the common order, dated 06.06.2019, of the learned III Additional District Judge, Guntur, passed in IA. nos. 439 & 438 of 2019 in OS. no. 62 of 2007 respectively filed for reopening of the evidence of the defendants and recatl of DW1 for further cross examination after confronting to her, her deposition in OS. no. 26 of 2009 on the file of Senior Civil Court, Kavali.

(2.) I have heard the submissions of learned counsel appearing for the revision petitioners - plaintiffs ['plaintiffs', for brevity]; and, of the learned counsel appearing for the 1st respondent - 1st defendant ['1st defendant', for brevity]. Respondents 2 to 7 are stated to be not necessary parties. I have perused the material record.

(3.) The case of the plaintiffs in support of the aforesaid requests is this:-