GUMMADI VEERAIAH Vs. TALAPATI CHENNAIAH

JUDGEMENT

(1.) The second appeal No.209 of 2000 under Sec. 100 of the CPC is filed by the appellants/ plaintiffs impugning the common judgment dtd. 29/7/1999 in A.S.No.62 of 1990 of the learned I Additional District Judge, Guntur.

(2.) The second appeal No.561 of 2000 under Sec. 100 of the CPC is filed by the appellants/ plaintiffs impugning the common judgment dtd. 29/7/1999 in A.S.No.72 of 1990 of the learned I Additional District Judge, Guntur.

(3.) The following facts are required to be noticed: