GOVERNMENT OF A P Vs. BOYAPATI SLEEVA REDDY

JUDGEMENT

(1.) The facts in these two appeals are substantially similar and the question that falls for consideration is also common. Therefore, these two appeals are clubbed and heard together and they are being disposed of by this common judgment.

(2.) State of Andhra Pradesh and its officers who are defendants in the suits, OS Nos.51/1994 and 69/93, filed these appeals under Section 96 of the Code of Civil Procedure against the judgments and decrees dated 29-10-1999 passed by the Senior Civil Judge, Miryalaguda in decreeing the suits of the plaintiff/s filed for recovery of compensation for the land taken by the defendants with interest.

(3.) The relevant facts, shorn of details and necessary for the disposal of these appeals lie in a narrow compass.