D SHOBA Vs. D PRAMEELA KUMARI

JUDGEMENT

(1.) Since the facts of the case, issues involved and the parties in these three cases are identical, these three Civil Revision Petitions are being disposed of by this common order.

(2.) C.R.P.Nos.2228, 2237 and 2233 of 2019 are filed under Article 227 of the Constitution of India, by the petitioners/plaintiffs, challenging the common order, dated 19.07.2019, passed in I.A.Nos.947, 948 and 949 of 2019 respectively in O.S.No.83 of 2012, by the Principal Junior Civil Judge, Medchal, Ranga Reddy District, whereby, the petitions filed by the petitioners/plaintiffs under Order XVIII Rule 17 read with Section 151 of CPC to reopen the suit in O.S.No.83 of 2012, recall P.W.1/2nd plaintiff and to receive documents filed by the petitioners/plaintiffs, were dismissed.

(3.) Heard the learned counsel for the petitioners/plaintiffs, the learned counsel for the contesting 1st respondent/1st defendant on caveat and perused the record.