MOTURU UMADEVI Vs. BANDARU HIMMATH VENKATA KUMAR

JUDGEMENT

(1.) spondent Nos.4 to 6 in E.A. No.846 of 2005 in E.P. No.47 of 1999 in O.S. No.275 of 1994, filed Second Appeal No.229 of 2009 challenging the decree and judgment in A.S. No.37 of 2006 passed by the Senior Civil Judge, Gudivada, dated 02.06.2007, affirming the order and decreetal order passed by the Principal Junior Civil Judge, Gudivada, in EA No.846 of 2005 in E.P. No.47 of 1999 in O.S. No.275 of 1994, on his file allowing the claim petition filed by respondent Nos.1 and 2, under Order 21, Rule 58 of CPC.

(2.) Respondent No.3 in EA No.574 of 2005 in EP No.247 of 2004 - plaintiff in O.S. No.199 1999, filed Second Appeal No.230 of 2009 challenging the decree and judgment in A.S. No.55 of 2006 passed by the Senior Civil Judge, Gudivada, dated 02.06.2007, affirming the order and decreetal order passed by the Principal Junior Civil Judge, Gudivada, in EA No.574 of 2005 in E.P. No.247 of 2004 in O.S. No.199 of 1999 on his file allowing the claim petition filed by the respondents 1 and 2, under Order 21, Rule 58 of CPC.

(3.) The parties to the appeal hereinafter referred as arrayed before the Principal Junior Civil Judge's Court in EP No.574 of 2005, for convenience and to avoid confusion.