R. SATYAVATHI Vs. ZILLA PRAJA PARISHAD W G

JUDGEMENT

(1.) The A.S. No.1474 of 1998 is filed by plaintiff against the Decree and Judgment, dtd. 16/3/1998, passed in O.S. No.11 of 1991, on the file of the Senior Civil Judge, Tadepalligudem. The A.S.No.1692 of 1998 is filed by the defendant Nos.5 to 8 against the Decree and Judgment, dtd. 16/3/1998, passed in O.S. No.11 of 1991, on the file of the Senior Civil Judge, Tadepalligudem. Both the appeals are filed against the judgment passed in O.S.No.11 of 1991, on the file of the Senior Civil Judge, Tadepalligudem. The suit in O.S.No.11 of 1991 on the file of the Senior Civil Judge, Tadepalligudem is filed by the plaintiff for declaration that the plaintiff is entitled for a family pension for the suit amount of Rs.1,37,555.00 and directing the defendant Nos.1 to 4 to pay family pension of Rs.1,070.00 every month by a particular date and in default to pay the same with interest at 12% per annum till payment and for costs.

(2.) Both the appeals are filed against the judgment, dtd. 16/3/1998, passed in O.S. No.11 of 1991, on the file of the Senior Civil Judge, Tadepalligudem, they are heard together and are being disposed of by this common judgment.

(3.) It is expedient to refer the parties as they are originally arrayed in the suit so as to avoid any confusion and for better understanding of the matter.