KARRE RANGA RAO Vs. SANDHANI LALITHA KUMARI

JUDGEMENT

(1.) The Civil Revision Petition No.2447 of 2019 is filed under Article 227 of the Constitution of India, assailing the order dated 3-7-2019, passed in I.A. No.361 of 2019 in O.S.No.243 of 2017 on the file of the Court of the Principal Senior Civil Judge, Gudivada, Krishna District, wherein the application filed to reopen the evidence of the 1st defendant was dismissed.

(2.) The Civil Revision Petition No.2558 of 2019 is filed under Article 227 of the Constitution of India, assailing the order dated 3-7-2019, passed in I.A. No.362 of 2019 in O.S.No.243 of 2017 on the file of the Court of the Principal Senior Civil Judge, Gudivada, Krishna District, wherein the application filed to receive certified copies of registered sale deed, cist receipts, approved plan, land revenue receipt, promissory notes and the receipt issued by the S.I. of Gudivada was dismissed.

(3.) The Civil Revision Petition No.2491 of 2019 is filed under Article 227 of the Constitution of India, assailing the order dated 3-7-2019, passed in I.A. No.363 of 2019 in O.S.No.243 of 2017 on the file of the Court of the Principal Senior Civil Judge, Gudivada, Krishna District, wherein the application filed to recall D.W.1 for marking the documents was dismissed.