P. VENKATRAM REDDY Vs. VEERAGANDHAN SHESHAIAH

JUDGEMENT

(1.) All these Civil Revision Petitions are arising out of the orders dated 19.02.2021 passed in different I.As., in O.S.No.104 of 2013 on the file of Judge, Family Court-cum-VII Additional District & Sessions Judge, Medak and accordingly, all the Civil Revision Petitions are heard together and are being disposed of by a common order.

(2.) Civil Revision Petition No.666 of 2021 is directed against the order dated 19.02.2021 passed in I.A.No.1006 of 2019, wherein and whereby the trial Court allowed the said I.A., filed by the respondent Nos.1 and 2 herein/plaintiffs seeking to recall D.W.1 for the purpose of further cross examination.

(3.) Civil Revision Petition No.669 of 2021 is directed against the order dated 19.02.2021 passed in I.A.No.1007 of 2019, wherein and whereby the trial Court allowed the said I.A., filed by the respondent Nos.1 and 2 herein/plaintiffs seeking to reopen the evidence of defendants for the purpose of further cross examination of D.W.1.