VADLA MONAPPA Vs. D VENKAT RAM REDDY

JUDGEMENT

(1.) These two Second Appeals arise out of similar questions of fact and law. Hence, they are disposed of together.

(2.) For the sake of convenience, the appellant in S.A. No.86 of 2004 is referred to as the 1st appellant and the appellant in S.A. No.868 of 2004 is referred to as the 2nd appellant. The respondents in both the appeals are same.

(3.) Respondents filed O.S. No.123 of 1996 in the Court of the Junior Civil Judge, Kodangal, against the 1st appellant for the relief of eviction from the premises bearing No.21-53 of Kosgi Village. Similar suit, being O.S. No.126 of 1996, was filed in the same Court against the 2nd appellant, in respect of house bearing No.21-59 of Kosgi Village. The respondents pleaded that the property was held by Rani Ramachandramma, one of the wives of late Venkat Srinivas Reddy, and after her death, the appellants succeeded to her interest. They contended that the appellants were inducted as tenants in the respective premises, and despite several demands, the appellants have not chosen to vacate the same. Oral and documentary evidence was adduced by the parties in both the suits. Through separate judgments, dated 22-1-2001, the Trial Court dismissed the suits. Aggrieved by the same, the respondents filed A.S. Nos.2 and 3 of 2001, respectively, in the Court of the Senior Civil Judge, Narayanpet. The lower Appellate Court, in turn, through separate judgments, dated 8-1-2003 allowed the appeals. Hence, these two Second Appeals.