GRANDHI SURYA PRAKASAM Vs. TAMMANA GUNDAYYA

JUDGEMENT

(1.) In relation to the properties held by one Smt. Venkata Ramanamma, three suits were filed before the Court of the I Additional Subordinate Judge, Kakinada. Out of the decrees passed therein, three appeals were filed. A learned Single Judge of this Court disposed of the appeals, and four LPAs have arisen, out of the common judgment. These two LPAs have survived the compromise of the two other LPAs.

(2.) For the sake of convenience, the parties are referred to, as arrayed in L.P.A.No.218 of 1993.

(3.) The facts, in brief, are as under: