NAIDU ADIKESHAVA REDDY Vs. REMELLA VENKATA RAYANAM

JUDGEMENT

(1.) Aggrieved by the common judgment dated i 4.6.2004, delivered by the learned II Additional Senior Civil Judge, Kakinada in O.S. Nos.170 and 185 of 1997, the unsuccessful defendants in both the suits preferred these two appeals.

(2.) The defendants in O.S. No. 170 of 1997 are appellants in A.S. No.2804 of 2004 and the defendants in O.S. No. 185 of 1997 are appellants in A.S. No.2834 of 2004. Plaintiffs in both the suits are one and the same.

(3.) Since these two appeals arise out of the same common judgment rendered by the Court below, they are being disposed of by this common judgment. For the sake of convenience, the parties will hereinafter be referred to as plaintiffs and defendants.