JALAI HUSSAINI Vs. SYED QUADRATHULLA HUSSAINI

JUDGEMENT

(1.) These LPAs arise out of the common judgment delivered in A.S.Nos. 1472 and 1473 of 1981 respectively arising out of O.S.No.37 of 1978 re-numbered as O.S.No. 56 of 1980 and O.S.No. 12 of 1978 re-numbered as O.S.No. 55 of 1980.

(2.) While LPA No. 371 of 1988 has been filed by the defendants to the two suits, LPA Nos. 139 and 142 of 1990 have been filed by the plaintiffs. These LPAs are hence disposed of by this common judgment and for convenience the defendants are referred as the appellants and the plaintiffs as the respondents.

(3.) The respondents brought both the suits O.S.No, 56 of 1980, having been filed for declaration that the plaintiff No.l-respondent No.l is the Sajjada Inamdar, Mutawalli and Saheb Munthakab of Darga Shareef Azrath Syed Shah Ahmad khatal Hussaini situateat village Kollampally,Taluk Makthal, District Mahaboobnagar and plaintiff No.2-respondent No.2 as the brother of the respondent No.l as also for perpetual injunction against the appellants not to interfere in the managements of the said Darga.