BUDDHARAJU SURYANARAYANA RAJU Vs. GUGILLA GANGADHARA SASTRY

JUDGEMENT

(1.) C.R.P.No.1337 of 2019 is directed against the orders in I.A.No.304 of 2019 and C.R.P.No.1348 of 2019 is directed against the orders in I.A.No.305 of 2019 in O.S.No.35 of 2016 dated 23.04.2019, on the file of the learned IV Additional District Judge, Vizainagaram.

(2.) The 1st defendant in the suit is the petitioner herein in both the revision petitions. The 1st respondent is the plaintiff and the 2nd respondent is the 2nd defendant in the suit.

(3.) The 1st respondent instituted the suit for cancellation of registered sale deed dated 03.06.2014 (document No.2383/2014) executed in the name of the petitioner and for other reliefs. The trial in the suit apparently has come to a close and by the time I.A.Nos.304 & 305 of 2019 came to be filed, arguments were to be submitted on behalf of the parties.