VANGA VENKATA RAMANA Vs. PARKALA POOLAMMA

JUDGEMENT

(1.) C.R.P.No.121 of 2020 is filed, aggrieved by the order, dated 26.12.2019, passed in I.A.No.585 of 2019 arising out of O.S.No.48 of 2007 on the file of the Senior Civil Judge, Mahabubabad, wherein an application filed by the petitioner/plaintiff to issue summons to the witnesses i.e., Pulluru Krishnaiah, Advocate and Assistant Director, Survey and Land Records, Mahabubabad, who got prepared the suit schedule map and sketch map for the purpose of evidence and marking the Commission Report, was dismissed.

(2.) C.R.P.No.138 of 2020 is filed, aggrieved by the order, dated 26.12.2019, passed in I.A.No.584 of 2019 arising out of O.S.No.48 of 2007 on the file of the Senior Civil Judge, Mahabubabad, wherein an application filed by the petitioner/plaintiff to re-open the suit for further evidence on behalf of the plaintiff was dismissed.

(3.) Since the issue involved in both the Civil Revision Petitions filed under Article 227 of the Constitution of India are interconnected, they are being disposed of by this common order.