NAME ESTATES PVT. LTD. Vs. ANIL K. LUNIYA

JUDGEMENT

(1.) Since the facts of the case, parties and the issue involved in both these Civil Revisions Petitions are similar, both these revisions are being disposed of by this common order.

(2.) C.R.P.No.1634 of 2019 is filed under Article 227 of the Constitution of India, by the petitioners/defendants, challenging the order dated 16.04.2019 passed in I.A.No.40 of 2019 in O.S.No.2192 of 2007 by the I Additional Senior Civil Judge, Ranga Reddy District, at L.B.Nagar, wherein the application filed by the petitioners/defendants under Order VI Rule 17 read with Section 151 CPC seeking to amend the written statement by deleting the existing para 7 and inserting the proposed amendments as para 7(a) to 7(g), was dismissed.

(3.) C.R.P.No.1652 of 2019 is filed under Article 227 of the Constitution of India, by the petitioners/defendants, challenging the order dated 16.04.2019 passed in I.A.No.41 of 2019 in O.S.No.2193 of 2007 by the I Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar, wherein the application filed by the petitioners/defendants under Order VI Rule 17 read with Section 151 CPC seeking to amend the written statement by deleting the existing para 7 and inserting the proposed amendments as para 7(a) to 7(g), was dismissed.