S.NARENDER Vs. S.LAKSHMIKANTHA RAO

JUDGEMENT

(1.) Since the facts of the case, parties to the litigation and the contentions involved in both these Civil Revision Petitions are identical, both these Civil Revision Petitions are being disposed of by this common order.

(2.) C.R.P.No.7031 of 2017 is filed under Article 227 of the Constitution of India, by the petitioners/plaintiffs, challenging the order, dated 13.10.2017 passed in I.A.No.415 of 2015 in I.A.No.367 of 2014 in O.S.No.124 of 2011 by the Senior Civil Judge, Siddipet, wherein, the petition filed under Order IX Rule 9 r/w Sec.151 CPC, to restore the I.A.No.367 of 2014 by setting aside the order dated 20.11.2014, was dismissed.

(3.) C.R.P.No.7256 of 2017 is filed under Article 227 of the Constitution of India, by the petitioners/plaintiffs, challenging the order, dated 13.10.2017 passed in I.A.No.414 of 2015 in I.A.No.367 of 2014 in O.S.No.124 of 2011 by the Senior Civil Judge, Siddipet, whereby the petition filed under Section 148 r/w Section 151 of CPC, to enlarge time permitting the petitioners to file evidence on their behalf, was dismissed.