RAMLAL AGARWAL Vs. ANISE KHAN

JUDGEMENT

(1.) Civil Revision Petition No.2932 of 2024 is filed challenging the order, dtd. 15/4/2024, passed by the I Senior Civil Judge, City Civil Court, Hyderabad in I.A.No.260 of 2024 in OS.No.750 of 2017, whereunder petition filed under Sec. 151 CPC praying the Court to reopen the suit for the purpose of cross-examination of P.W-2 was dismissed.

(2.) Civil Revision Petition No.2941 of 2024 is filed aggrieved by the dismissal of application in I.A.No.261 of 2024 in O.S.No.750 of 2017 by order dtd. 15/4/2024 on the file of the I Senior Civil Judge, City Civil Court, Hyderabad.

(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.