C.V. Nagarjuna Reddy, J. - (1.) These two civil revision petitions have been filed against common order dated 17-10-2017. C.R.P.No. 7152 of 2017 is filed qua I.A.No. 1226 of 2017 filed for re-opening the petitioners' evidence. C.R.P.No. 7156 of 2017 is filed qua I.A.No. 1227 of 2017 filed for re-calling P.W.1 to mark the proposed documents.
(2.) The petitioners filed O.S.No. 100 of 2011 on the file of the Court of X Additional District and Sessions Judge, Visakhapatnam at Anakapalle (for short, 'the Court below') inter alia for declaration of title. After the evidence was closed and the suit was coming up for arguments, they have filed the aforementioned I.As. along with I.A.No. 1228 of 2017 for receiving the proposed documents numbering two. The said applications having been dismissed by the Court below, the petitioners filed these revision petitions.
(3.) In the affidavit filed in support of these applications, petitioner No. 3 has stated that while preparing for arguments, her counsel advised her to bring bylaws of petitioner No. 1, that she also showed the certificate issued by Municipal School Headmaster which was already confronted to D.W.1 in the cross-examination and that therefore her counsel advised her to file the same. It is further averred that some of the records of petitioner No. 1 were held up with the past executive members and that they were readily not available with her and as such, she is advised to bring the said record or take steps for production of the same.;