D VENKAYYA CHOWDRY Vs. PARUCHISTI R KATRAK

JUDGEMENT

(1.) Heard both sides.

(2.) C.M.A.No.2770 of 1999 and C.M.A. No.2771 of 1999 are directed against the common order and decrees, dt. 30-7-1999, in O.P.No.134 of 1996 and O.P. No.140 of 1996, respectively passed by the I Additional Chief Judge, City Civil Court, Secunderabad.

(3.) O.P. No.11 of 1999 is filed before this Court by the petitioner in O.P. No.134 of 1996 against the appellant in C.M.A. Nos.2770 of 1999 and 2771 of 1999.