MANIMADDI BUCHAIAH Vs. MANIMADDI LAXMI

JUDGEMENT

(1.) Since the subject matter, parties and the suit out of which these civil revision petitions arise are one and the same, they are being heard and disposed of together.

(2.) These Civil Revision Petitions, under Article 227 of the Constitution of India, are filed by the petitioners/defendants, aggrieved by the docket orders, dated 29.03.2018 and 04.04.2018 passed in O.S.No.527 of 2009 by the learned I Additional Senior Civil Judge, Warangal, wherein the Court below declined to allow the revision petitioners/defendants to mark certain documents dated 26.08.1986, 18.06.1993 and 06.09.1995 for collateral purpose.

(3.) Heard learned counsel for both sides and perused the record.