STATE OF A P Vs. BOBBITA SUBBA REDDY

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.