D JAGADISH BABU Vs. D SUJATHA

JUDGEMENT

(1.) The revision petitioners, who are husband and wife, filed these two respective revisions against an order, dated 22.01.2019, of the learned Principal Senior Civil Judge, Tenali, passed in IA.no.77 of 2018 in HMOP.no.33 of 2017.

(2.) I have heard the submissions of the learned counsel appearing for the parties.

(3.) The parties in this common order shall hereinafter be referred to as they are arraigned in the HMOP for convenience and clarity.