J JAGANNATHA REDDY Vs. J RAVINDER REDDY

JUDGEMENT

(1.) The present L.P.As. are filed against the judgment and decree dated 6-4-1993 passed by this Court in C.C,C.A.No.185/1982.

(2.) L.P.A.No.215/1994 is filed by defendant No.6 aggrieved by the findings of the trial court, as confirmed by the learned Single Judge, with regard to House No.1-41 i.e., item No.1 of B schedule property.

(3.) L.P.A.No.216/1994 is filed by the plaintiffs 1 and 2 in the suit aggrieved by the judgment of the learned Single Judge, confirming the judgment of the trial court in O.S.No.251/1980.