KOVI VENKATA RAMANJANEYULU Vs. DAMA PULLA RAO

JUDGEMENT

(1.) Second Appeal No. 311 of 2012 has been filed assailing the Judgment and Decree dtd. 16/12/2011, passed in A.S.No.16 of 2009 by the learned Senior Civil Judge, Addanki (in short "the first appellate court") in confirming the Judgment and decree dtd. 19/9/2009 in O.S.No.86 of 2004 passed by the learned Principal Junior Civil Judge, Addanki (in short "trial court)". Second Appeal No. 310 of 2012 has been filed assailing the Judgment and Decree dtd. 16/12/2011, passed in A.S.No.15 of 2009 by the learned Senior Civil Judge, Addanki (in short "the first appellate court") in confirming the Judgment and decree dtd. 19/9/2009 in O.S.No.85 of 2004 passed by the learned Principal Junior Civil Judge, Addanki, (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.