MOHD BIN SALAM Vs. POCHAMMA PUSHPAMMA

JUDGEMENT

(1.) These are two Civil Revision Petitions have been filed by the petitioners under article 227 of the Constitution of India assailing the orders dtd. 4/11/2024 passed in I.A.Nos.1077 & 1078 of 2023 in O.S.No.329 of 2019 by the VI Additional District and Sessions Judgecum-Family Court, Ranga Reddy District at Kukatpally.

(2.) Heard Mr.Mohammed Adnan, learned counsel for the petitioners. Perused the material available on record.

(3.) The impugned order in both these civil revision petitions being passed on the same day. The parties to the dispute also being the same, the plaintiff in these two civil revision petitions is also the same, the two civil revision petitions have been proceeded to be decided analogously by a common order by this Court.