BH MUSILI Vs. R APPALANAIDU

JUDGEMENT

(1.) These three second appeals have been directed against the Judgments and decrees passed on 30-11-1991 in A.S.No. 80 of 1983, A.S.No. 78 of 1983 and A.S.No. 79 of 1983 respectively on the file of the Sub-Court, Chodavaram, confirming the common Judgment and decrees dated 31-08-1983 passed in O.S.No. 194 of 1979, O.S.No. 195 of 1979 and O.S.No. 234 of 1979 respectively on the file of the District Munsif Court, Narsipatnam in Visakhapatnam District.

(2.) The appellants in all the appeals are the defendants 4 to 7 and the legal representatives of the deceased third defendant and the respondents herein are the plaintiffs and the defendants 1 and 2 in the said three suits.

(3.) The relevant facts resulting in filing of these appeals are as under :