KONDURU MEERA SAHEB Vs. POLINATI BHEEMAYYA

JUDGEMENT

(1.) Heard both sides.

(2.) Since the parties and the subject- matter is one and the same and the judgment under challenge is being a common judgment, all the three Second Appeals are being disposed of by this common judgment.

(3.) Second Appeal No.4 of 1997 is directed against the judgment and decree in AS No.38 of 1989 arising out of OS No.7 of 1985. Second Appeal No. 166 of 1997 is against the judgment and decree in AS No.66 of 1989 arising out of OS No.267 of 1984 and the Second Appeal No. 167 of 1997 is against the judgment and decree in AS No.69 of 1989 arising out of OS No.265 of 1984.