LAWS(TLNG)-2025-6-22

LASHKAR YADAMMA Vs. SIDDENKI CHINNA NARASIMHA REDDY

Decided On June 13, 2025
Lashkar Yadamma Appellant
V/S
Siddenki Chinna Narasimha Reddy Respondents

JUDGEMENT

(1.) Since the issue involved in these two Revisions is arising out of the same Suit, and the parties also being the same, they are taken up together and are disposed of by this common order.

(2.) Heard Mr. K.Bhanu Prakash, learned Senior Counsel, representing Mr. Kothapalli Sai Sri Harsha, learned counsel for the petitioner, and Mr. K.Rajashekar, learned counsel for the respondents.

(3.) Civil Revision Petition No.363 of 2025 is filed assailing the order dtd. 20/1/2025, in I.A.No.861 of 2024 in O.S.No.124 of 2011, passed by the learned X Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar; and Civil Revision Petition No.820 of 2025 is filed assailing the order dtd. 20/1/2025, in I.A.No.862 of 2024 in O.S.No.124 of 2011, passed by the learned X Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar.