RAMAKKA Vs. P. SRINIVAS

JUDGEMENT

(1.) THESE two appeals are preferred against the common judgment and decree passed in O.S.No.2640/1988 and O.S. No. 5075/2000 decreeing the suit of the plaintiffs.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE subject matter of these suits are agricultural land, garden land and grape vine yard, which are more particularly described in the schedules 'A' 'B' and 'C'. The property described in the ~B' schedule are lands situate in khaneshumari number.