CHENNA RANGANATHAM Vs. CHENNA VIJAYA LAKSHMI

JUDGEMENT

(1.) All the parties in these Appeal Suits are present before us along with their respective counsel.

(2.) Since the parties in both the Appeals are one and the same and the Appeals are also separately filed challenging the same judgment dtd. 29/4/2016 passed in O.S. No.33 of 2017 by the learned Principal District Judge, Kadapa, the parties hereinafter will be referred to as arrayed in Appeal Suit No.489 of 2016.

(3.) Appellant herein is the full brother of the respondents no.2 and 3 herein.