Akula Venkata Sesha Sai, J. - (1.) SINCE the issue involved in these revisions is common, this Court deems it appropriate to dispose of these revisions by way of this common order.
(2.) THE defendants in O.S. Nos. 58, 60, 59 and 61 of 2014, on the file of the Court of the First Additional District Judge at Ongole, are the petitioners in these revisions filed under Article 227 of the Constitution of India. Crp. No. 2644 of 2015 assails the order dated 01.06.2015 passed by the said Court, dismissing I.A. 104/2015 in OS. No. 58 of 2014 filed by the petitioner herein under Section 151 of the Code of Civil Procedure.
(3.) CRP . No. 2645 of 2015 assails the order dated 01.06.2015 passed by the said Court, dismissing I.A. 106 of 2015 in O.S. No. 60 of 2014 filed by the petitioner herein under Section 151 of the Code of Civil Procedure.;