ANNAMANENI RANGA RAO Vs. YELA SHIVA RAMULU

JUDGEMENT

(1.) These civil revision petitions are filed to set aside the common order, dtd. 20/3/2019, in I.A.Nos.116, 117 and 118 of 2019 in O.S.No.141 of 2015 on the file of Principal Junior Civil Judge- cum-Judicial Magistrate of First Class, Gajwel.

(2.) Heard learned counsel for the petitioner and the learned counsel for the respondent. Perused the record.

(3.) The respondent-plaintiff filed the main suit for declaration of the title and permanent injunction against the petitioner in respect of the suit schedule property. When the suit was coming-up for arguments, the respondent filed applications in I.A.Nos.116, 117 and 118 of 2019 to reopen the suit, receive the document and recall DW.1 for marking document No.5896 of 2014, dtd. 13/10/2014 respectively.