PENTAKOTA SATYANARAYANA Vs. PENTAKOTA SEETHARATNAM

JUDGEMENT

(1.) Leave granted.

(2.) The above two appeals were filed against the judgment and order dated 20-6-2003 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in Appeal No. 720 of 1997 and Cross Objections, A.No.990 of 1997 and Cross Objections and Tr. A.S. Nos. 2450 and 2451 of 1999 whereby the High Court dismissed all the appeals filed by the appellants herein and allowed the Cross Objections in part to the extent indicated in the judgment.

(3.) The appellants before the High Court are the defendants in O.S. Nos. 7 and 287 of 1984 filed by Krishna Bhagavan and Seetharatnam. The appellants herein also filed O.S. No. 239 of 1985 seeking a decree for perpetual injunction restraining the respondents herein and some other third parties from interfering with the plaint schedule properties. Likewise, O.S. No. 82 of 1987 was filed by the appellants seeking a decree for perpetual injunction restraining the respondents from interfering with the plaint schedule properties. Against the dismissal of those two suits, the appellants filed C.M.A. No. 10 of 1988 on the file of the Additional District Judge who dismissed the appeal. The Principal Subordinate Judge, by her order dated 29-4-1997, passed in O.S. Nos. 7 of 1984 and 287 of 1984 decreed the suits. The other two suits filed by the appellants for injunction were dismissed with costs. The appellants filed four appeals before the High Court which were dismissed. The cross objections filed by the respondents were allowed in part. Aggrieved against the judgment in A.S. Nos. 720 of 1997 and 990 of 1997, the above appeals were filed in this Court.