M. GANGAMMA Vs. M. VENKATA NARAYANA

JUDGEMENT

(1.) The A.S. No. 1191 of 1999 is filed against the Decree and Judgment, dtd. 30/11/1998, passed in O.S. No. 266 of 1983 on the file of the Additional Senior Civil Judge, Guntur. The Plaintiff - Musunuru Gangamma filed the Suit against the Defendants for claiming the relief of declaration of title in Item No. 1 of plaint 'A' schedule property subsequent to the life time of 1st Defendant-husband [Musunuru Venkatanarayana] and so also claiming maintenance @ Rs.500.00 per month from the 1st Defendant. The 2nd Defendant in the aforesaid Suit is the daughter of the 1st Defendant. The Suit was dismissed by the trial Court. The Appeal is filed by the Plaintiff - Musunuru Gangamma.

(2.) Tr.A.S. No. 405 of 2003 is filed against the Decree and Judgment, dtd. 30/11/1998, passed in O.S. No. 80 of 1985 on the file of the Additional Senior Civil Judge, Guntur. The Plaintiff - Patchava Anasuya and her husband - Patchava Narasimha Rao filed the Suit against the Defendants -Musunuru Venkatanarayana [father of the 1st Plaintiff], Challapalli Gangamma @ Musunuri Gangamma and another for relief of declaration of the 1st Plaintiff's title to Item No. 1, 3(b) and 3(a) of the plaint schedule property and so also consequential permanent injunction. The trial Court decreed the Suit. The Appeal is filed by the 2nd Defendant - Musunuru Gangamma.

(3.) Tr.A.S. No. 1112 of 2003 is filed against the Decree and Judgment, dtd. 30/11/1998, passed in O.S. No. 342 of 1986 on the file of the Additional Senior Civil Judge, Guntur. The Plaintiffs - Patchava Anasuya and her husband - Patchava Narasimha Rao filed the Suit for recovery of money against Musunuru Venkata Narayana [father of the 1st Plaintiff], Musunuru Gangamma and another. The trial Court decreed the Suit. The Appeal is filed by the Musunuru Gangamma/2nd Defendant alone.