D. S. RAO Vs. G. AUDEMMA

JUDGEMENT

(1.) These two Civil Miscellaneous Appeals, viz., (i) C.M.A.no.4 of 2019 filed by the plaintiffs; and (ii) C.M.A.no.1331 of 2019 filed by the 11th defendant arise out of a single order, dated 07.12.2018, of the learned Judge, Family Court-cum-VIII Additional District Judge, Ongole, Prakasam District, at Ongole, passed in I.A.no.793 of 2018 in O.S.no.320 of 2015.

(2.) We have heard the submissions of Sri Anup Koushik Karavadi, learned counsel appearing for the plaintiffs/appellants in C.M.A.no.4 of 2019 ('plaintiffs', for brevity); and of Sri Ravi Shankar Jandhyala, learned counsel appearing for the 11th defendant/appellant in C.M.A.no.1331 of 2018 ('defendant', for brevity). Defendants 1 to 10 and 12 to 16 are stated to be not necessary parties to these appeals. We have perused the material record.

(3.) The introductory facts, in brief, are as follows: