KAKKIRENI LINGAIAH Vs. GUGULATHU CHINA KANDYA

JUDGEMENT

(1.) Since the issue involved in all these revision petitions is one and the same, they are being heard together and disposed of by way of this common order.

(2.) For the sake of convenience, the facts in C.R.P.No.1205 of 2021 are discussed hereunder.

(3.) The revision petitioner herein and respondent Nos. 2 to 4 are the defendants and 1st respondent is the plaintiff.