C.V. Nagarjuna Reddy, J. - (1.) THESE two Civil Revision Petitions arise out of separate, but identical orders, dated 07.11.2013, passed by the learned II Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar in I.A.Nos.3496 and 3498 of 2013 in O.S.No.242 of 2005.
(2.) I have heard Sri N.Sreedhar Reddy, the learned counsel for the petitioner and Sri Kasireddy Jagathpal Reddy, the learned counsel for the respondent. The respondent filed O.S.No.242 of 2005 for partition of the suit schedule properties. The petitioner also filed another suit, for cancellation of a release deed, which is stated to have been clubbed with O.S.No.242 of 2005 and joint trial is being conducted. The respondent has pleaded in the suit that the petitioner, being his elder brother, has played fraud on him and got the release deed executed without paying any consideration therefor and therefore, he is entitled to partition of the suit schedule properties.
(3.) ON 12.08.2013, the petitioner has filed affidavit in lieu of his chief -examination as DW -1. On 24.08.2013, the respondent has cross -examined DW -1. Later, the respondent has come out with two applications, viz., I.A.No.3496 of 2013 for reopening the case for further cross -examination of D.W -1 and I.A.No.3498 of 2013 for recalling DW -1 for further cross - examination. By separate orders, which can be appropriately called cryptic and laconic, the lower Court has allowed the said applications on imposition of costs of Rs.500/ - in each case payable to the District Legal Services Authority.;