K VENKATRAMA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners herein were the original plaintiffs in O.S.No. 129 of 1984 and O.S.No.53 of 1982 respectively pending on the file of the Prl. Subordinate Judge, Chittoor. The respondents herein were the defendants.

(2.) C.R.P.No.3724 of 1994 arises out of the judgment passed in C.M.A.No.42 of 1992 on the file of the District Judge, Chittoor, which arises out of I.A. No.699/88 in O.S.No.129 of 1984.

(3.) C.R.P.No.3779 of 1994 arises out of the judgment passed in C.M.A.No.43 of 1992 on the file of the District Judge, Chittoor, which arises out of LA. No.700/88 in O.S.No.53 of 1982.