SRINIVASU Vs. PUTTASRINIVASA

JUDGEMENT

(1.) BOTH these appeals have arisen out of a common judgment passed by the learned Addl. Civil Judge (Sr. Dn.), Srirangapatna, in O.S. No. 138/2003 clubbed with O.S. No. 237/2005 dated 25.03.2011.

(2.) APPELLANT in RFA No. 1370/2011 Sri Srinivasu is the defendant No. 1 in O.S. No. 237/2005 and respondent No. 1 Puttasrinivasu, is the lone plaintiff in the said suit. Remaining respondents are the remaining defendants in the said suit. Connected appeal bearing RFA No. 1346/2011 has arisen out of the judgment passed in O.S. No. 237/2005. Appellant Sri Puttasrinivasu, is the plaintiff in O.S. No. 237/2005 and respondents herein are the defendants 1 to 5 in the present suit.

(3.) APPELLANT in connected RFA No. 1370/2011 i.e., the first defendant in O.S. No. 237/2005 is aggrieved insofar as it relates to the non -providing of sufficient opportunities for him to tender his evidence. Several grounds have been urged in both these appeals.