PINNAMANENI RATHEESH KUMAR Vs. SATHULURI PARASURAMUDU

JUDGEMENT

(1.) Second Appeal No. 260 of 2023 has been filed assailing the Judgment and Decree dtd. 21/3/2023, passed in A.S.No.78 of 2015 by the learned XII Additional District Judge, Vijayawada (in short "the first appellate court") in dismissing the Appeal by confirming the Judgment and decree dtd. 24/3/2015 in O.S.No.586 of 2014 passed by the learned I Additional Junior Civil Judge, Vijayawada (in short "the trial court)". Second Appeal No. 262 of 2023 has been filed assailing the Judgment and Decree dtd. 21/3/2023, passed in A.S.No.83 of 2015 by the learned XII Additional District Judge, Vijayawada (in short "the first appellate court") in dismissing the Appeal by confirming the Judgment and decree dtd. 8/4/2015 in O.S.No.587 of 2014 passed by the learned VI Additional Junior Civil Judge, Vijayawada (in short "the trial court)".

(2.) The parties will herein after be referred to as they are arrayed in the Original Suit for the sake of convenience.

(3.) Since the facts and issue involved in all the Second Appeals are one and the same, I find it expedient to decide these matters by a Common Judgment.