LAWS(APH)-2017-6-59

T. RAMESH AND OTHERS Vs. LAXMAMMA AND OTHERS

Decided On June 20, 2017
T. Ramesh And Others Appellant
V/S
Laxmamma And Others Respondents

JUDGEMENT

(1.) These three appeals are outcome of the respective three suit claims of O.S.Nos.136 of 1987, 90 of 1981 and 58 of 1989, from the conflicting findings of the respective decrees and judgments of the trial Court and the lower appellate Court.

(2.) These Second Appeals were earlier decided allowing the appeals by the common judgment and respective decrees, dated 25.02.1999, and when the same were impugned before the Apex Court in the Special Leave to appeal Civil Nos.19215 to 19217 of 1999, the Apex Court, by common judgment dated 11.11.2002, observing that this Court has not properly formulated the questions of law in the year, 1997 while admitting the Second Appeals, which are the pre-requisite, remanded the above three Second Appeals for fresh admission by formulation of the substantial questions of law involved and to decide afresh.

(3.) Pursuant to the remand orders of the Apex Court supra, the Second Appeals restored are since then pending, including for and by impleadment of parties or legal representatives of deceased parties, as the case may be.