BATTU Vs. BHATTU

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 instant Civil Revision Petitions are being disposed of by this Common Order.

(2.) Heard Mr.Vedula Srinivas, learned Senior Counsel appearing on behalf of Mr. C. Hari Preeth, learned counsel for the petitioners in both the Revisions.

(3.) Civil Revision Petition No.857 of 2025 is filed by the petitioners under Article 227 of the Constitution of India assailing the Order dtd. 5/3/2025 in I.A.No.150 of 2025 in O.S.No.81 of 2022 (Old O.S.No.129 of 2018) passed by the Senior Civil Judge, at Shadnagar, Ranga Reddy District; and Civil Revision Petition No.873 of 2025 is filed by the same petitioners under Article 227 of the Constitution of India assailing the Order dtd. 5/3/2025 in I.A.No.151 of 2025 in O.S.No.81 of 2022 (Old O.S.No.129 of 2018) passed by the Senior Civil Judge, at Shadnagar, Ranga Reddy District (for short, 'the impugned Common Order').