SANGISAPU SEETARAMA RAO Vs. B. V. S. MURTHY

JUDGEMENT

(1.) The A.S. No.332 of 2005 is filed by the appellants/defendant Nos.1, 2, 4 and 5 against the common judgment, dtd. 21/4/2005, passed in O.S. No.242 of 1999 and O.S.No.339 of 2001 on the file of the I Additional Senior Civil Judge, Rajahmundry. O.S.No.242 of 1999 is filed by the plaintiff by name Bulusu Venkata Satyanarayana Murthy against Sangisapu Sitarama Rao, Sangisapu Venkata Satya Surya Ganesh Kumar, Sangisapu Meena (died), Mangipudi Radha Krishna Sandhyavathi and Sangisapu Annapurna Devi, for seeking relief of recovery of possession and delivery of original sale deed to the plaintiff. The trial Court decreed the Suit. A.S.no.332 of 2005 is filed against the decree passed in O.S.No.242 of 1999.

(2.) The Transfer A.S.No.635 of 2008 is filed by the appellants/plaintiffs against the common judgment, dtd. 21/4/2005, passed in O.S. No.242 of 1999 and O.S.No.339 of 2001 on the file of the I Additional Senior Civil Judge, Rajahmundry.

(3.) The trial Court clubbed both the suits i.e., O.S.No.242 of 1999 and O.S.No.339 of 2001 and common evidence is recorded by the trial Court in O.S.No.242 of 1999, on a memo filed by both the parties as per orders, dtd. 4/2/2002. Both the appeals i.e., A.S.No.332 of 2005 and A.S.No.638 of 2008 were filed against the common judgment, dtd. 21/4/2005 on the file of I Additional Senior Civil Judge, Rajahmundry, therefore, this Court clubbed both these appeals are heard together being disposed of by this common judgment.