YASARAPU SIMHACHALAM Vs. ANDHRA PRADESH WAKF BOARD

JUDGEMENT

(1.) These three appeals are being disposed of by the common Judgment as they arose out of the common Judgment in O.S. Nos. 14, 15 and 16 of 1986 on the file of the Subordinate Judge, Bhimavaram. The learned Subordinate Judge by Judgment and Decree, dated 28-10-1991, dismissed the three suits and hence the plaintiffs therein have preferred the appeals. O.S. No. 14 of 1986 was filed by the appellants in A.S. No. 1635 of 1993 for declaring that the plaintiffs are absolute owners and enjoyers of the suit schedule property and for permanent injunction. The suit schedule property in this suit comprises of an extent of Ac. 2-97 cents of wet land situated in R.S. No. 554/2, Srungavruksham village, West Godavari District.

(2.) The appellant in A.S. No. 1731 of 1993 has filed O.S. No. 15 of 1986 for the similar relief and it is in respect of an extent of Ac. 2-68 cents in R.S. Nos. 891/2 of Srungavruksham village, West Godavari District.

(3.) The appellant in A.S. No. 440 of 1993 has filed O.S. No. 16 of 1986 for the similar relief and it is in respect of an extent of Ac. 2-27 cents in R.S. No. 577/2 of Srungavruksham village, West Godavari District. The suit was originally filed by one Appala Naidu and on his death, the 2nd plaintiff has been impleaded vide orders in I.A. No. 937 of 1988, dated 12-9-1989.