LAWS(TLNG)-2019-3-220

IMAMPURAM ANAYASUYA Vs. ESARAPU NARAYANA

Decided On March 19, 2019
Imampuram Anayasuya Appellant
V/S
Esarapu Narayana Respondents

JUDGEMENT

(1.) Since the issue involved in both these revisions is interrelated and arise between the same parties, they are heard together and being disposed of by this common order.

(2.) C.R.P.No.2655 of 2018 is filed under Section 115 of C.P.C. challenging the order dated 14.02.2018 in I.A.No.321 of 2016 in O.S.No.20 of 2009 passed by the Senior Civil Judge, Siddipet, Medak District.

(3.) The petitioners herein are defendants in the suit O.S.No.20 of 2009.