K VIJAYA Vs. ASHOK KUMAR AGARWAL

JUDGEMENT

(1.) Since the parties and the facts are common in all these appeals, they are being disposed of by this common judgment. C.C.C.A. Nos. 276 and 323 of 2003 are directed against the judgment dated 08.05.2003 passed in O.S. No. 1482 of 1984 by the IV Senior Civil Judge, City Civil Court, Hyderabad ('the Court below', for brevity); Tr.C.C.C.A. No. 6 of 2008 is directed against the judgment dated 20.08.2004 passed in O.S. No. 518 of 1986 by the Court below.

(2.) The appellant in C.C.C.A. No. 323 of 2003 and Tr.C.C.C.A. No. 6 of 2008 is the defendant and the appellants in CCCA. No. 276 of 2003 are the plaintiffs in O.S. No. 1482 of 1984 before the Court below. For the sake of convenience, the parties will be hereinafter referred to as they were arrayed before the Court below in O.S. No. 1482 of 1984.

(3.) The brief facts of the case are as follows:--