IRUVARAM JAYAMMA Vs. PADMAVATHAMMA

JUDGEMENT

(1.) Civil Miscellaneous Appeal No. 615 of 1976 is directed against the order dated 20th September, 1976 of the Subordinate Judge's Court, Chittoor, in I. A. No. 440 of 1976 in O.S. No. 45 of 1976.

(2.) Civil Miscellaneous Appeal No. 146 of 1977 is directed against the order dated 20th September, 1976 made in I. A. No. 601 of 1976 in O. S. No. 44 of 1976 on the file of the Subordinate Judge's Court, Chittoor.

(3.) Both parties in the above two I.As., filed before the Court below a joint memo, requesting the Court to have them tried together and disposed of by a common order as the parties in both the petitions are the same, the properties covered by the suits giving rise to the above interlocutory applications are the same and the points involved in both the suits also are one and the same. In view of this joint memo, both the I. As., were tried together and disposed of by the common order dated 20th September, 1976 by the Subordinate Judge, Chittoor.