LAWS(TLNG)-2019-8-32

MOGANTI VIMALA Vs. M. ASHOK KUMAR

Decided On August 01, 2019
Moganti Vimala Appellant
V/S
M. Ashok Kumar Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) These four Revisions arise out of the same suit, between the same parties, and so they are being disposed of by this common order.

(3.) Petitioners in all these Revisions are plaintiffs in O.S.No.530 of 2006 on the file of the III Additional District Judge, Ranga Reddy District.