BALIREDDY APPALANARASAIAH DIED Vs. BALIREDDY SADDHU

JUDGEMENT

(1.) .These two appeals can be disposed of by a common judgment as the parties and dispute involved in both the appeals are one and the same.

(2.) The Appellants No.1 and 2 are the plaintiffs in O.S. No.38 of 1986 on the file of the Principal Subordinate Judge, Visakhapatnam and the said suit was filed for declaration of their title to the plaint schedule property and consequential relief of permanent injunction. The respondents herein are the defendants in the said suit O.S. No.38 of 1986.

(3.) The respondents herein filed suit in O.S. No.289/86 on the file of the Principal Subordinate Judge, Visakhapatnam for partition of the suit schedule properties shown as Schedules 'A' and 'B' properties.