T. SUBBA RAO Vs. N. V. K. RAO
LAWS(APH)-2019-9-72
HIGH COURT OF ANDHRA PRADESH
Decided on September 28,2019

T. Subba Rao Appellant
VERSUS
N. V. K. Rao Respondents

JUDGEMENT

Kongara Vijaya Lakshmi, J. - (1.)Since the issue involved in all the three Civil Revision Petitions is common in nature, they are being disposed of by this common order.
(2.)These three Civil Revision Petitions are filed against the orders dated 15.02.2019 passed in IA Nos.25, 26 and 27 of 2019 in OS No.310 of 2011 by the learned Principal Junior Civil Jude, Ongole.
(3.)The petitioner herein is the defendant against whom the respondents/plaintiffs filed the above said suit for perpetual injunction in respect of the suit schedule property. The evidence of respective parties was closed and arguments were heard and when the suit is at the stage of submitting reply arguments, the respondents herein filed IA Nos.25, 26 and 27 of 2019 in OS No.310 of 2011 seeking to reopen the plaintiffs side evidence, to recall PW.1 and to receive certain documents. The Court below allowed the said petitions by the impugned docket orders dated 15.02.2019. Aggrieved by the same, the petitioner/defendant preferred the present Civil Revision Petitions.


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