MORVA VENKATESWARA RAO Vs. VISSAMPALLI CHINARAMAYYA

JUDGEMENT

(1.) A.S. No. 2071 of 1999 is filed against the judgment in O.S. No. 26 of 1989 dated 10.06.1999 and A.S. No. 2181 of 1999 is filed against the judgment in O.S. No. 27 of 1989 dated 10.06.1999 passed by the learned Additional Senior Civil Judge, Eluru. In both the appeals, the appellants are the defendants - Movva Venkateshwara Rao and Movva Mallikarjuna Rao, and the respondents are the plaintiffs. However, the plaintiffs in both the suits are different i.e. Vissampalli Chinna Ramaiah (died), Vissampalli Pitchaiah and Vissampalli Venkateshwara Rao are plaintiffs in O.S. No. 26 of 1989 and Nallanti Gopaiah is plaintiff in O.S. No. 27 of 1989.

(2.) For the sake of convenience, the parties are hereinafter referred to as they arrayed in the suits before the trial Court.

(3.) Since the appellants in both the appeals are one and the same and the issues involved are intertwined, they are being disposed of by this common judgment.