(1.) Civil Revision Petition Nos.1947 and 1949 of 2023 are directed against the common order, dtd. 25/4/2023, passed by the XXVII Additional Chief Judge, City Civil Court, Secunderabad in I.A.Nos.637 & 638 of 2023 in OS.No.87 of 2017, respectively.
(2.) By the impugned common order, IA.Nos.637 and 638 of 2023 filed by defendant No.4 to reopen the suit, and to set aside the order dtd. 17/4/2019 and to receive the written statement were allowed by the trial Court.
(3.) Since the issue involved in both the Civil Revision Petitions is interconnected and the result is interdependent, both the Revision Petitions are heard together and are being disposed of by common order.