KOSARAJU LAKSHMI TULASI Vs. KOSARAJU RAMCHANDRA RAO

JUDGEMENT

(1.) These two appeals are filed by the appellants-plaintiffs, Kosaraju Lakshmi Tulasi and Kosaraju Karuna, against the common judgment dated 10-9-1991 in O.S. Nos.223 of 1988 and 1 of 1991 passed by the learned Subordinate Judge, Gudivada.

(2.) In fact three suits (1) O.S. Nos.223 of 1988, (2) 1 of 1991 and (3) 2 of 1991, as they finally stood numbered were disposed of by a common judgment dated 10-9-1991 by the learned Subordinate Judge, Gudiwada.

(3.) O.S. No.223 of 1988 was filed by plaintiffs, Kosaraju Lakshmi Tulasi and Kosaraju Karuna, against their father Kosaraju Ranga Rao-Defendant No.2 and senior paternal uncle, Kosaraju Ramachandra Rao-Defendant No.1. Subsequently Potluri Venkata Krishna Rao was impleaded as Defendant No.3 since he was claimed to be agreement of sale holder from Defendant No.2 for the property in dispute. The suit is filed for declaration that they are absolute owners of Plaint-A schedule property, recovery of possession and profits at the rate of Rs.500/- per month.