APPALA MALLAVVA Vs. KOLUGURI KUSHI KUMAR

JUDGEMENT

(1.) Since the subject matter involved in both these Civil Revision Petitions is one and the same, they are being disposed of by this common order.

(2.) C. R. P. No. 1775 of 2019, under Article 227 of the Constitution of India, is filed by the revision petitioners/claimants aggrieved by the order, dated 17.04.2019, passed in I. A. No. 280 of 2018 in O. P. No. 458 of 2007 by the II Additional District Judge, Karimnagar at Jagtial, wherein the Court below has dismissed the subject Interlocutory Application filed by the revision petitioners/claimants seeking to permit revision petitioner No. 1/claimant No. 1 to withdraw the balance compensation amount of Rs. 1,32,750/- along with accrued interest thereon, falling to her share.

(3.) C. R. P. No. 1803 of 2019, under Article 227 of the Constitution of India, is filed by the revision petitioners/claimants aggrieved by the order, dated 17.04.2019, passed in I. A. No. 279 of 2018 in O. P. No. 450 of 2007 by the II Additional District Judge, Karimnagar at Jagtial, wherein the Court below has dismissed the subject Interlocutory Application filed by the revision petitioners/claimants seeking to permit revision petitioner No. 1/claimant No. 1 to withdraw the balance compensation amount of Rs. 1,25,000/- along with accrued interest thereon, falling to her share.