GIRIJAMMA Vs. HEMAVATHI

JUDGEMENT

(1.) These three Civil Revision Petitions arise out of the orders passed in the Interlocutory Applications in the same Suit between the same parties and hence, they are being disposed of by this common order.

(2.) These Civil Revision Petitions, under Article 227 of the Constitution of India, are filed by the revision petitioners/defendant Nos.2 and 5 aggrieved by the orders, dated 26.11.2019, passed in I.A.Nos.441, 442 and 439 of 2019 in O.S.No.26 of 2010 by the Senior Civil Judge, Narayanpet, wherein the Court below has dismissed the subject Interlocutory Applications, which were filed to reopen the evidence of defendants for filing the document i.e., certified copy of Form-C, dated 22.03.1983; to grant leave to file the said document and to recall DW.1 for the purpose of marking the said document.

(3.) Heard learned counsel for the revision petitioners/defendant Nos.2 and 5 and the learned counsel for respondent No.1/plaintiff and perused the record.