KUMMARI CHENNAIAH Vs. K.RAJA SHEKAR

JUDGEMENT

(1.) Since the issue arising in the instant Civil Revision Petitions is one and the same and the parties thereto are also same, the Civil Revision Petitions are being disposed of by this Common Order.

(2.) Heard Ms.K. Gayatri, learned counsel representing Mr.S. Nagesh Reddy, learned counsel for the petitioners (defendant Nos.4, 11 & 12); and Mr. Kuldeep Jadhav, learned Counsel for respondent No.1 (plaintiff).

(3.) Civil Revision Petition Nos.1213 of 2025 and 1226 of 2025 are filed by the petitioners under Article 227 of the Constitution of India assailing the Common Order dtd. 25/3/2025 passed in I.A.Nos.64 & 65 of 2025 in O.S.No.317 of 2020 passed by the I Additional Junior Civil Judge, at Shadnagar (for short, 'the impugned Common Order').