PARIMI VISHNUMURTHY Vs. VUNDAVALLI DORAYYA

JUDGEMENT

(1.) THESE two appeals arise out of the common judgment dated 20-12-1996 in A. S. Nos. 71 and 72 of 1990, on the file of the Subordinate Judge, Kowur, wherein both the appeals were dismissed, confirming the judgments and decrees dated 22-08-1990 in O. S. Nos. 607 of 1983 and 556 of 1986, on the file of the Principal District munsif, Kowur.

(2.) THE appellants in S. A. No. 481 of 1997 are defendants 2 and 3 in O. S. No. 607 of 1983, filed by the first respondent herein. The second respondent herein is the first defendant in O. S. No. 607 of 1983. The appellant in S. A. No. 486 of 1997, who is the plaintiff, filed the other suit O. S. No. 556 of 1986 against the respondent, who is the plaintiff in O. S. No. 607 of 1983.

(3.) FOR the sake of convenience, the parties are hereinafter referred to as arrayed in the suits before the trial Court.