LAWS(APH)-2011-3-58

KURUVAKOTAPATY CHINNA LINGANNU Vs. ALA MALLIKARJUNA REDDY

Decided On March 29, 2011
KURUVAKOTAPATY CHINNA LINGANNA Appellant
V/S
ALLA MALLIKARJUNA REDDY Respondents

JUDGEMENT

(1.) S.A. No. 368 of 2006 is filed against the decree and judgment dated 02.01.2006 passed in A.S. No. 7 of 2004 by the v. Additional District Judge, (Fast Tract Court), Kurnool at Nandyal whereby and whereunder the learned v. Additional District Judge reversed the decree and judgment dated 26.12.2003 passed by the Principal Junior Civil Judge, Nandyal in O.S. No. 154 of 1998.

(2.) S.A. No. 369 of 2006 is filed against the decree and judgment dated 02.01.2006 passed in A.S. No. 6 of 2004 by the v. Additional District Judge, (Fast Tract Court), Kurnool at Nandyal where of and whereunder the learned v. Additional District Judge reversed the decree and judgment dated 26.12.2003 passed by the Principal Junior Civil Judge, Nandyal in O.S. No. 136 of 1998.

(3.) These two appeals are between the same parties. The subject matter of dispute being the same and the substantial questions of law that arise for consideration in these second appeals being the same, both these appeals are disposed of by the following common judgment.