KALUVALLU VIJAY KUMAR Vs. ARURI RAMANIMISSIE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) These two Revision Petitions filed under Article 227 of the Constitution of India by the petitioner against the respondent.

(3.) Since the Revision Petitions arise out of the same O.P.No.474 of 2015 on the file of Principal Judge, Family Court-cum-Additional Chief Judge, Hyderabad, they are being disposed of by this common order.