Ramesam, J - (1.)These petitions are filed against the order of the Subordinate Judge of Ellore on applications filed under Order 21, Rule 100, Schedule 1, Civil P.C. (E. A. Nos. 199 and 201 to 206) in O.S. No. 98 of 1926. E.A. No. 206 and a. portion of E.A. No. 205 were dismissed and the rest of the petitions were allowed.
(2.)The opposite party namely the decree-holder in the main suit files these revision petitions.
(3.)The facts out of which these petitions arise may now be stated. The main suit is a dispute between two persons who are half-brothers. The plaintiff is the younger brother and the defendant is the elder.