PAKALAPATI VIJAYA RAMARAJU Vs. PAKALAPATI VIJAYA

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are preferred under Order 43 Rule 1 of Code of Civil Procedure 1908,[in short 'CPC'] against the impugned common judgment dtd. 15/3/2013, in A.S.No.65, 66 of 2008 on the file of I Additional District Court, Vizianagaram, wherein by allowing the appeals the suit in O.S.68 of 2004 was remanded to the trial Court i.e., Senior Civil Judge's Court, Vizianagaram.

(2.) Appellants were the plaintiffs and respondents herein were the defendants before the trial Court.

(3.) For the sake of convenience parties will be referred as they arrayed before the trial Court.