KUNCHANAPALLI SHALEMRAJU Vs. NATTA ESTER RANI

JUDGEMENT

(1.) Since both Civil Revision Petitions are connected, the same are heard together.

(2.) Challenging the order dated 11.3.2019 passed in I.A. No.796 of 2018 in O.S. No.1045 of 2014 on the file of the VI Additional Senior Civil Judge, Vijayawada, wherein an application filed to receive and mark the documents was allowed, C.R.P. No.1403 of 2019 is filed by the defendant Nos.1 and 2 under Article 227 of the Constitution of India.

(3.) Challenging the order dated 11.3.2019 in I.A. No.797 of 2018 in O.S. No.1045 of 2014 on the file of the VI Additional Senior Civil Judge, Vijayawada, wherein an application filed to summon TalariFransis as witness on behalf of the 1st plaintiff was allowed, C.R.P. No.1403 of 2019 is filed by the defendant Nos.1 and 2 under Article 227 of the Constitution of India.