BHAVANI ELECTRICALS Vs. AMMAKAMMA CHARITIES

JUDGEMENT

(1.) These two intra Court appeals challenge a common order of the learned single Judge of this Court made in Application Nos. 3399 and 3400 of 2008 in C.S. No. 685 of 1993, a suit for recovery of possession of the plaint schedule mentioned property and also for mandatory injunction.

(2.) The Court heard the learned counsel for the appellant and also for the respondents.

(3.) These appeals have arisen under the following circumstances: