LAWS(TLNG)-2023-6-127

GUNDLAPALLY RANGA RAO Vs. AKKIRAJU PANDURANGA RAO

Decided On June 12, 2023
Gundlapally Ranga Rao Appellant
V/S
Akkiraju Panduranga Rao Respondents

JUDGEMENT

(1.) The Civil Revision Petition No.411 of 2023 is filed by the petitioner/respondent/defendant aggrieved by the decree and judgment dtd. 28/3/2019 passed in I.A.No.229 of 2017 in O.S.No.52 of 2016 on the file of the Principal Junior Civil Judge at Kodad.

(2.) The Civil Revision Petition No.417 of 2023 is filed by the petitioner/respondent/defendant aggrieved by the docket order dtd. 20/12/2022 passed in I.A.No.515 of 2022 in I.A.No.230 of 2016 in O.S.No.52 of 2016 on the file of the Principal Junior Civil Judge at Kodad.

(3.) I.A.No.229 of 2017 is filed by the respondents/petitioners/ plaintiffs under Order VI Rule 17 and Sec. 151 of C.P.C. to amend the plaint schedule boundaries.