TRIPURADI SADASIVA RAO Vs. RAVVA SOMALINGAM

JUDGEMENT

(1.) These appeals, under Order XLIII Rule 1 C.P.C., are filed against the order, dated 24-04-2003, passed by the Court of II Additional District Judge, Warangal, in I.A.No.1205 of 2002 in O.S.No.2 of 1966.

(2.) As the number of suit discloses, the litigation, which is the subject-matter of these C.M.As, is spread over for the past half a century. Still, it did not reach finality.

(3.) Briefly stated, the relevant facts are, as under: