KRISHNA MUTHY Vs. S. GEETHA REDDY

JUDGEMENT

(1.) These two appeals arise out of a common judgment and decree passed in O.S.Nos.7099/2001 and 3675/2004. RFA.No.265/2011 is filed by the defendant B.S.Sathyanarayana assailing the judgment and decree passed in O.S.No.7099/2001 and RFA.No.266/2011 is filed by the plaintiff Krishna Murthy through his power of attorney holder B.S.Sathyanarayana assailing the judgment and decree passed in O.S.No.3675/2004. The trial Court has decreed the suit filed in O.S.No.7099/2001 and the suit filed in O.S.No.3675/2004 is dismissed. The judgment rendered in both the suits are now assailed in these two appeals.

(2.) For the sake of brevity, the rank of the parties in O.S.No.7099/2001 is referred to.

(3.) Facts leading to the case are as under: