JAGADEESH VASAMJI TANK Vs. DIVYA JITENDRA CHAUHAN

JUDGEMENT

(1.) These three Appeals arise from the common judgment and decrees dtd. 12/3/2009, in O.S.No.11 of 2001, O.S.No.62 of 2003, and O.S.No.83 of 2003, passed by the learned I Additional District Judge, East Godavari District at Rajahmundry (hereinafter referred to as 'the trial Court'). Accordingly, they are disposed of by the following common judgment.

(2.) A.S.No.241 of 2009 has been filed by the Appellants/Defendants, challenging the decree and judgment dtd. 12/3/2009, in O.S.No.11 of 2001; A.S.No.252 of 2009 has been filed by the Appellants/Defendants, challenging the decree and judgment dtd. 12/3/2009, in O.S.No.62 of 2003. A.S.No.366 of 2009 has been filed by the Appellants/Plaintiffs, challenging the decree and judgment dtd. 12/3/2009, in O.S.No.83 of 2003, on the file of the I Additional District Judge, East Godavari District at Rajahmundry.

(3.) Referring to the parties as arrayed in the suits is expedient to mitigate confusion and better comprehend the case.