MEKA KRISHNAVENI Vs. GEDDAM KANAKA DURGA DEVI

JUDGEMENT

(1.) Both these Civil Revision Petitions are filed under Article 227 of the Constitution of India challenging the orders dated 04.02.2016 passed in I.A. No.2589 of 2015 and I.A. No.2592 of 2015 in O.S. No.325 of 2008 on the file of the Court of the Additional Senior Civil Judge, Eluru of West Godavari District wherein and whereby the trial Court allowed the petitions filed by the respondent-plaintiff one under Section 151 CPC to reopen the matter and another under Order 18 Rule 17 CPC to summon P.W.4 as Court witness for the purpose of cross examination respectively.

(2.) Since the point involved in both the Civil Revision Petitions is intertwined with each other, these two Civil Revision Petitions are disposed of by this common order.

(3.) The facts leading to filing of the present Civil Revision Petitions are as follows: