LAWS(APH)-2014-4-150

AGINA CHANDRA MOULI Vs. AGINA VARAMMA

Decided On April 28, 2014
Agina Chandra Mouli Appellant
V/S
Agina Varamma Respondents

JUDGEMENT

(1.) AS parties to these appeals are one and the same and the subject matter of both these appeals is related, they are being disposed of by this common judgment.

(2.) A .S. No. 999 of 1995 is filed challenging the judgment and decree Dt. 30 -06 -1995 in O.S. No. 40 of 1985 of the Subordinate Judge, Jagtial. Tr.A.S. No. 88 of 2010 is filed against the judgment and decree dt. 30 -07 -2006 in O.S. No. 4 of 1999 of the Senior Civil Judge, Sircilla.

(3.) THE facts leading to the filing of these suits are: