V.LIMBA REDDY Vs. V.RAJA GANGAMANI

JUDGEMENT

(1.) As these three revision petitions are intertwined, they are heard together and are disposed of by way of this common order.

(2.) Heard Mr.N. Srushman Reddy, learned counsel for the petitioner and Mr. Srinivas Velagapudi, learned counsel for the respondents.

(3.) Briefly stated the relevant facts are that, the revision petitioner as plaintiff filed O.s. No. 66 of 2015 on the file of Senior Civil Judge, Nizamabad for declaration of title of the suit schedule property and perpetual injunction against the respondent Nos.1 to 4. Pending proceedings the revision petitioner has filed the Interlocutory Application Nos.571, 572 and 573 of 2022 whereby prayed for reopening the plaintiff's evidence, to receive the documents and to recall the P.W.1 to mark the received document on behalf of the plaintiff. The trial Court vide impugned order dtd. 28/12/2023 dismissed all the petitions. Aggrieved thereby the present revision has been filed.