CH.VARALAKSHMI Vs. CH. HANUMANTHA RAO

JUDGEMENT

(1.) The Appeal in A.S.No.804 of 2002 has been filed, under Sec. 96 of the Code of Civil Procedure [for short the C.P.C.?], by the Appellants/Defendant No.5 challenging the Decree and Common Judgment dtd. 9/9/1998 in O.S.No.13 of 1986 passed by the learned Subordinate Judge, at Tanuku [for short the trial Court?].

(2.) The Appeal in A.S.No.820 of 2002 has been filed, under Sec. 96 of the Code of Civil Procedure [for short the C.P.C.?], Appellant/Defendant No.1 challenging the Decree and Common Judgment dtd. 9/9/1998 in O.S.No.18 of 1986 (O.P.No.38 of 1980) passed by the learned Subordinate Judge, at Tanuku [for short the trial Court?].

(3.) Originally, the trial Court clubbed the aforesaid two suits in O.S.Nos.13 and 18 of 1986, common evidence was recorded in O.S.No.13 of 1986 and a common judgment was passed by the trial Court. Since all the two appeals are filed against one common judgment, they are clubbed together and a common judgment is being pronounced in these two appeals.