DOPPALAPUDI VENKATA SUBBAMMA Vs. DOPPALAPUDI RAMANAIAH

JUDGEMENT

(1.) S.A. No. 580 of 1998 is filed by the plaintiffs against the decree and judgment dated 18.03.1998 passed by the Senior Civil Judge, Parchoor in A.S. No. 20 of 1997 reversing the decree and judgment dated 26.02.1997 passed by the Principal District Munsiff, Parchur in O.S. No. 113 of 1994.

(2.) Whereas, S.A. No. 280 of 1999 is filed by the defendants against the decree and judgment dated 18.03.1998 passed by the Senior Civil Judge, Parchur in A.S. No. 21 of 1997 confirming the decree and judgment dated 26.02.1997 passed by the Principal District Munsiff, Parchur in O.S. No. 112 of 1994.

(3.) Since these two second appeals are between the same parties and common substantial questions of law would arise for consideration, both the appeals are being disposed of by the following common judgment.