KUCHIPUDI BAPINEEDU Vs. KOMMAREDDI ANITHA

JUDGEMENT

(1.) ORDER

(2.) THESE two appeals arise out of common facts and raise similar question of law. Therefore, they are heard together and are being disposed of by this common judgment. The parties will be referred to as they are arrayed in C.M.A. No. 164 of 1993.

(3.) SIMILARLY, in another suit (O.S. No. 319 of 1991) filed by the first respondent praying for the same relief on the file of the Sub-ordinate Judge, Rajahmundry, the appellant filed I.A. No. 70 of 1992 under Section 34 of the Act. That was also dismissed on 16-4-1992. The correctness of that order is assailed in C.M.A. No. 165 of 1993.