(1.) Second Appeal No. 135 of 2023 has been filed assailing the Judgment and Decree dtd. 20/9/2022, passed in A.S.No.156 of 2016 by the learned VIII Additional District Judge, Ongole (in short "the first appellate court") in reversing the Judgment and decree dtd. 31/10/2016 in O.S.No.431 of 2010 passed by the learned Principal Senior Civil Judge, Ongole (in short "trial court)". Second Appeal No. 147 of 2023 has been filed assailing the Judgment and Decree dtd. 20/9/2022, passed in A.S.No.157 of 2016 by the learned VIII Additional District Judge, Ongole (in short "the first appellate court") in reversing the Judgment and decree dtd. 31/10/2016 in O.S.No.29 of 2007 passed by the learned Principal Senior Civil Judge, Ongole (in short "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.
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