VELAGALA SATYANARAYANA REDDY AND ANOTHER Vs. MADAPATI CHITTEMMA

JUDGEMENT

(1.) The appellants in both the appeals are the defendants in O.S.No.19 of 1985 and the plaintiffs in O.S.No.118 of 1991. They were unsuccessful before the trial Court in both the suits and accordingly filed these two appeals. As the plaintiff allegedly sold away the properties to the respondents 2 and 3, they were brought on record as party -respondents in A.S.No.2312 of 1996.

(2.) Since the contentions urged by both parties are one and the same in both the cases, the learned trial Court disposed of the suits by a common judgment. The appeals also, therefore, will be disposed of by the following common judgment as both the suits are between the same parties in respect of the very same subject matter and common questions of law and fact would arise for consideration.

(3.) For the sake of convenience in the common judgment, the parties will be referred to as the plaintiff and the defendants as they were originally arrayed in O.S.No.19 of 1985.