SURESH CHANDRA KABRA Vs. T VISHNU MURTHY

JUDGEMENT

(1.) Since the parties in both the Revision Petitions are same, they are being disposed of by a common order.

(2.) These Civil Revision petitions arise out of orders dt. 1-2-1999 in C.M.A. Nos. 126 and 127 of 1998 on the file of the II Additional Chief Judge, City Civil Court, Hyderabad. C.M.A.No, 127 of 1998 was filed against the order dt. 16-3-1998 in I.A.NO. 663 of 1997 in O.S.No. 674 of 1997 on the file of the Court of the VII Additional Judge, City Civil Court, Hyderabad. C.M.A.No. 126 of 1998 before the II Additional Chief Judge, City Civil Court arose out of I.A.No. 1184 of 1997 in O.S. No. 674 of 1997 on the file of the Court of the VII Additional Judge, City Civil Court, Hyderabad.

(3.) The suit O.S.No. 674 of 1997 was filed by the revision petitioners in both the revisions for a declaration that the decree in O.S.NO. 2248 of 1989 on the file of the VII Additional Judge, City Civil Court, Hyderabad, was obtained on a forged agreement of sale and for other reliefs. All the reliefs claimed are valued at Rs. 10,82,340/- and and a Court Fee of Rs. 17,898/- was paid by the revision petitioners. I.A.No. 663 of 1997 was filed by the revision petitioners seeking an injunction restraining the respondents from alienating the suit property, and I.A.No. 1184 of 1997 was filed for an injunction restraining the respondents from changing the nature of the suit property, and another LA. was filed seeking appointment of a Commissioner. The trial Court, by the order dt. 16-3-1998 dismissed all the three petitions. The revision petitioners preferred C.M.A.NO. 126 of 1998 against the order in 1-A.No. 1184 of 1997, and C.MA.No. 127 of 1998 against the order in I.A.No, 663 of 1997 before the Additional Chief Judge, City civil Court, and both the appeals were dismissed by the learned Additional Chief Judge. Questioning the said order of dismissal these two revision petitions are filed.