BHARATHIYA VIGNANA MANDIRAM Vs. VEDDI SANKARA RAO

JUDGEMENT

(1.) These four appeals arise out of common Judgment in O.S.No.623 of 1982 and O.S.No.110 of 1983 on the file of the learned I-Additional Subordinate Judge, Vijayawada, dated 16-09-1991, by and under which, O.S.No.623 of 1982 filed by the land owner of the schedule property for recovery of possession was partly decreed, O.S.No.110 of 1983 filed by the possessor of the schedule property under an agreement of sale, dated 26-10-1973, was partly decreed.

(2.) The suit schedule property comprises of an extent of 1890 Sq.Yds., of land situated in Sy.Nos.45, 46, 47, 48 and 49 situated in Laxmi Nagar, Satyanarayanapuram within the limits of Vijayawada Municipal Corporation.

(3.) Since both the parties were aggrieved by grant of partial relief in their respective suits, the appeals in hand are filed. While the plaintiff in O.S.No.623 of 1982 has filed A.S.No.1850 and 2074 of 1992, the plaintiff in O.S.No.110 of 1983 has filed A.S.No.2091 and 2305 of 1991.