BEERAM DEEPTHI CHANDRIKA Vs. P. SHIVA SHANKAR REDDY

JUDGEMENT

(1.) We have heard Sri A.Venkatesh, learned Senior Counsel, argued on behalf of Sri T.Sanjay Reddy, learned counsel on record for the appellants and petitioners in C.M.A.Nos.225, 226 and 287 of 2023 and C.R.P.No.1478 of 2023 and respondents in C.R.P.No.1645 of 2023; Sri H.Venugopal, learned Senior Counsel, argued on behalf of Sri S.Amarendar Reddy, learned counsel on record for the respondent No.1 and petitioner in C.M.A.Nos.225, 226 and 287 of 2023 and C.R.P.No.1645 of 2023 and respondent in C.R.P.No.1478 of 2023.

(2.) As the suit schedule properties, issues and the reliefs sought in the impugned orders are intertwined, the civil miscellaneous appeals and the civil revision petitions were heard together and are being decided by this common judgment.

(3.) For the sake of convenience, the appellants/defendant Nos.1 and 2 (wife and her father) and respondent No.1/plaintiff (husband) in C.M.A.Nos.225 and 226 of 2023 are hereinafter be referred as defendant Nos.1 and 2 and plaintiff respectively as per the array in O.S.No.9 of 2022.