KANNEGANTI KAMALAKAR Vs. NISHTALA SUBRAMANYA SATYA VENKATA

JUDGEMENT

(1.) As the issue involved in these appeals is one and the same, these matters are taken up together for disposal by this Common Judgment.

(2.) The facts in these appeals are similar and identical, therefore C.M.A.No.472 of 2022 is taken as lead case, and the facts therein are referred to for convenience.

(3.) The impugned A.S.No.09 of 2021 was filed by the unsuccessful 1st defendant against the decree and judgment in O.S No.21 of 019 dtd. 5/5/2020 on the file of the Senior Civil Judge, Vizianagaram (for short "the trial Court").