(1.) - As the parties, schedule of properties and issues involved in both the appeals are one and the same, they are being disposed of by way of this Common Judgment.
(2.) Both these appeals are filed by the appellant aggrieved by the Common Judgment and decree dated 31.07.2014 in A.S.Nos.55 and 62 of 2010 passed by the I Additional District Judge, Nellore wherein the lower appellate Court allowed the above appeals by setting aside the judgment and decree dated 11.02.2010 passed in O.S.No.31 of 1998 by the file of the Principal Senior Civil Judge, Nellore.
(3.) Brief facts which are necessary for disposal of these appeals are as follows: