LAWS(APH)-2025-12-11

KOMMINENI LALITHA Vs. KOLASANI VEERAIAH AND OTHERS

Decided On December 24, 2025
Kommineni Lalitha Appellant
V/S
Kolasani Veeraiah And Others Respondents

JUDGEMENT

(1.) The second appeal in S.A.No.191 of 2013 is filed against the Judgment and decree dtd. 28/1/2013 in A.S.No.18 of 2012 on the file of the Senior Civil Judge, Mangalagiri, confirming the Judgment and decree dtd. 9/4/2012 in O.S.No.306 of 2004 on the file of the Principal Junior Civil Judge, Mangalagiri.

(2.) The second appeal in S.A.No.192 of 2013 is filed against the Judgment and decree dtd. 28/1/2013 in A.S.No.19 of 2012 on the file of the Senior Civil Judge, Mangalagiri, confirming the Judgment and decree dtd. 9/4/2012 in O.S.No.126 of 2004 on the file of the Principal Junior Civil Judge, Mangalagiri.

(3.) The second appeal in S.A.No.193 of 2013 is filed against the Judgment and decree dtd. 28/1/2013 in A.S.No.20 of 2012 on the file of the Senior Civil Judge, Mangalagiri, confirming the Judgment and decree dtd. 9/4/2012 in O.S.No.12 of 2006 on the file of the Principal Junior Civil Judge, Mangalagiri.