P.S.S. KIRAN Vs. P. SATYANARAYANA

JUDGEMENT

(1.) Heard both sides.

(2.) Since these two Revisions arise between the same parties out of the same suit, they are therefore being disposed of by this Common order.

(3.) The petitioner in these Revisions is defendant in O.S.No.265 of 2011 on the file of the XI Additional Chief Judge, City Civil Court, Hyderabad.