PALLE YADAGIRI Vs. PALLE NARSING RAO

JUDGEMENT

(1.) All the three Civil Revision Petitions are arising out of Original Suit No.445 of 2014 on the file of the III Additional Chief Judge, City Civil Court, Hyderabad. Accordingly, it is proposed to dispose of all the three CRPs, through this common order.

(2.) a) CRP No.16 of 2021 is filed by the petitioner/plaintiff assailing the order dtd. 5/11/2020 in IA No.719 of 2020 in OS No.445 of 2014 filed under Order-VII, Rule 14 (3) read with Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') for reception of documents.

(3.) All the above three Interlocutory Applications were dismissed by the Court below. Feeling aggrieved by the dismissal of above IA Nos.719, 718 and 717 of 2020, the plaintiff has filed these CRP Nos.16, 18 and 19 of 2021 respectively.