DIOCESE OF GUNTUR SOCY. Vs. Y.DEENAMMA

JUDGEMENT

(1.) The Appeal in A.S.No.624 of 2003 has been filed, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], by the Appellants/Defendant Nos.3 and 4, challenging the Decree and Judgment dtd. 14/2/2003 in O.S.No.145 of 1991 passed by the learned Principal Senior Civil Judge, Guntur [for short 'the trial Court'].

(2.) The Appeal in A.S.No.688 of 2003 has been filed, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], by the Appellants/Defendant Nos.2, 8 and 9, challenging the Decree and Judgment dtd. 14/2/2003 in O.S.No.145 of 1991 passed by the learned Principal Senior Civil Judge, Guntur [for short 'the trial Court'].

(3.) Since both the appeals are filed against one Judgment and Decree, they are clubbed together and a common judgment is being pronounced in both these appeals.