IDAM SWARAJYA LAXMI Vs. IDAM VANI

JUDGEMENT

(1.) .These two appeals can be disposed of together as the subject matter in both the appeals is one and the same.

(2.) The appellant in A.S. No.875 of 1999 has preferred the appeal challenging the judgment and decree dated 8-1-1997 in O.S. No.88 of 1992 on the file of Subordinate Judge, Nalgonda. On the other hand, the appellants in A.S. No.385 of 1997 have preferred the appeal challenging the judgment and decree dated 8-1-1997 in O.S. No.20 of 1990 on the file of Subordinate Judge, Nalgonda.

(3.) The appellants in A.S. No.385 of 1997 are the Defendants 1 and 12 in the O.S. No.20 of 1990 filed by the Respondents 1, 2 and 3 herein against the appellants along with the Respondents 4 to 13 for partition of Plaint 'A' and 'B' schedule properties.