SUSHEELA DEVI Vs. MAHARSHI COMMERCE LIMITED

JUDGEMENT

(1.) C.R.Ps.4969 of 2007 and 4990 of 2007 are directed against the orders of the Court below in E.P.Nos. 62 of 2003 and 63 of 2003, respectively.

(2.) C.R.Ps. 5066 of 2007 and 5215 of 2007 are directed against the orders of the Court below in I.A.No.1965 of 2003 in O.S.No.1449 of 1989 and I.A.No.1964 of 2003 in O.S.No.1448 of 1989, respectively.

(3.) The respondent herein filed O.S. No. 1448 and 1449 of 1989 in respect of 164.27 sq.yds. each of house bearing No. 21-1-469, Rikab Gunj, Hyderabad for Specific Performance and agreement of sale. The said suits covered different portions of the house property admeasuring 164.27 sq.yds. Both the said suits were decreed exparte on 8-4-1991.