SIRIPURAPU NARASIMHA RAO Vs. CHILLA KANAKA RAJU

JUDGEMENT

(1.) Since these three appeals arise out of the common judgment and decree, they are being disposed of by this common judgment.

(2.) Since the original Appellant in S.A. Nos. 151 and 152 of 1999 and SA (SR) No. 8875 of 1997 died, his L Rs have been brought on record as per the orders of this Court dated 18.12.2008 and 12.08.2010 in SAMP Nos. 1375 and 1378 of 2007 and 652 and 637 of 2010 and in SA(SR) No. 929 of 2010 respectively.

(3.) S.A. No. 151 of 1999 arises out of the judgment and decree dated 17.07.1996 passed in A.S. No. 56 of 1993 by the III Additional District Judge, Visakhapatnam, whereby and whereunder the judgment and decree dated 19.04.1993 passed in O.S. No. 949 of 1988 by the III Additional District Munsif, Visakhapatnam, has been confirmed.