STATE OF ANDHRA PRADESH Vs. HUSNA BEGUM

JUDGEMENT

(1.) Since these two appeals arise out of a common judgment they are being disposed of by a common judgment.

(2.) O. S. NO. 81 of 1980, out of which A. S. No. 1109 of 1988 arises, is a suit for declaration of the title of plaintiffs 1 to 9 therein to ac. 30-60 cts of land in S. No. 698/a known as Rodduvari Baraka, of 80-Bannur village and O. S. No. 79 of 1980, out of which tr. A. S. No. 1701 of 1993, arises is a suit for declaration of the title of the plaintiff therein to Ac. 11. 76 cts in S. No. 694 and Ac. 0. 10 cts in S. No. 698/a of 80-Bannuru village of Nandikotkur taluk and for other consequential reliefs against the State of Andhra Pradesh and Husna Begum.

(3.) On a joint memo filed by the parties, the trial Court clubbed the suits and recorded common evidence and disposed of the suits by a common judgment.