SIDDIQUINISSA BEGUM Vs. SHAMSUNNISSA BEGUM

JUDGEMENT

(1.) THESE two appeals arise out of the same suit OS.No.901 of 1981 decided by a judgment and decree dt.31.12.1999 by the IV Senior Civil Judge, City Civil Court, Hyderabad and therefore they are being disposed of by this common judgment.

(2.) THE appellant in CCCA.No.48 of 2000 is the 5th defendant in the above suit and the appellants in CCCA.No.50 of 2000 are defendant nos.11 to 15 in the said suit.

(3.) THE 2nd appellant in CCCA.No.50 of 2000 also died and appellant nos.10 to 12 have been impleaded as his legal representatives vide Order dt.07.09.2001 in CMP.No.16528 of 2001.