GOURINENI SHANTI Vs. P.CHIRANJEEVI RAJU

JUDGEMENT

(1.) Since the parties and the lis involved in these revisions are one and the same, these revisions are heard together and being disposed of by the common order. (for sake of convenience, the parties herein are referred to as they are referred in the suits)

(2.) Heard Mr.S.Malla Rao, learned counsel for the Plaintiff No.1, Mr. K.Raghava Ramana, learned counsel appearing for Defendant No.1, Mr. G.Arun, learned counsel appearing for Defendant Nos.3 and 4, Smt. D.Pramada, learned counsel appearing for Plaintiff No.2.

(3.) These revisions are field under Article 227 of the Constitution of India as detailed below: