RAJA PUSHPA PROPERTIES PVT. LTD. Vs. B.VENKATAMMA

JUDGEMENT

(1.) All these Civil Revision Petitions, under Article 227 of the Constitution of India, are filed aggrieved by the orders dated 04.09.2019 passed in I.A.Nos.803 of 2019 and 804 of 2019 in O.S.No.66 of 2014 on the file of the Judge, Family Court-cum-VII Additional District Court, Medak at Sangareddy. Since the point involved in all these Civil Revision Petitions is one and the same, all these Civil Revision Petitions are disposed of by this common order.

(2.) The factual matrix that led to the filing of all these Civil Revision Petitions is as follows:

(3.) Plaintiff is the son of the first defendant through his second wife (Smt.Suneetha). Defendant Nos.2 and 3 are son and daughter of the first defendant through his first wife (Smt. late Pushpa).