SINGAMSETTY NARAYANA Vs. KONATHAM LAKSHMAM

JUDGEMENT

(1.) These two appeals are preferred by the second plaintiff aggrieved by the judgment and decree, dated 22-12-1999 passed in A.S. Nos. 17 and 18 of 1994, which had reversed the judgment and decree passed in his favour by the trial Court in two similar suits being O.S. Nos. 11 and 218 of 1985 between the same parties relating to the house property and agricultural property respectively.

(2.) Previously when these two appeals came up for consideration before a learned single Judge of this Court, the learned single Judge referred these appeals for adjudication along with the following questions for consideration and pronouncement by a Division Bench:

(3.) Accordingly, the appeals came up for consideration before this Court. Since the issue in these appeals is interconnected and the parties are also similar, both the appeals are clubbed and this common judgment is passed. The appellant and the respondents are referred to as plaintiff and defendants as arrayed before the trial Court.