KASARLA ANANTHALAXMI Vs. U BHOOM REDDY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Sri Y.Ashok Raj, learned counsel for the respondents.

(2.) These two Revision Petitions arise out of the same suit between the same parties. Therefore, they are being disposed of by this common order.

(3.) The petitioner in both these Revision Petitions is the plaintiff No.1 in O.S.No.107 of 2013 on the file of the II Additional District Judge, Karimnagar District.