PASUMORTI DURGA SRINIVASA MURTHY Vs. SAI AGENCIES

JUDGEMENT

(1.) Plaintiff in O.S.No.79/81 is the appellant in A.S.No. 145/90 while the Defendant No.3 is the appellant in A.S.No.740/85. Similarly, the plaintiff in O.S.No.80/81 is the appellant in A.S.No. 1533/85 while the Defendant No.3 is the appellant in A.S.No.776/1985.

(2.) Both the suits, that is O.S.No.79/81 and O.S.No.80/81 have been disposed by the Principal Subordinate Judge, Visakhapatnam, through a common judgment and, therefore, these appeals are being decided by a common judgment.

(3.) It is an admitted fact that the Defendant Nos.2, 3, 4 in both the suits are real brothers and the Defendant Nos.3 and 4 are the partners of the 1st defendant-firm while the second defendant is its managing Partner. PW3 and DW2 are real brothers. DW2 is the husband of the 5th defendant in O.S.No. 79/81 and PW3 is the husband of the 5th defendant in O.S.80/81. The plaintiff in both the suits is the brother-in-law (loser) of the 3rd defendant in both the suits.