CH S HANUMANTHA RAO Vs. R SAINATH

JUDGEMENT

(1.) These appeals arise out of a common judgment and decree dated 22-3-1984 passed by the learned Additional Chief Judge, City Civil Court, Secunderabad, in OS No.24 of 1983 (Old OS No.267 of 1981) and in OS No.282 of 1983 (Old OS No.227 of 1981).

(2.) Since common question of law and fact arc involved and as the parties are same, all the appeals can be disposed of together. It is better to refer the parties by names to avoid any confusion.

(3.) Aggrieved by the judgment and decree in OS No.24 of 1983 R.S. Krishna Murthy the Ch. S. Hanumantha Rao filed two appeals in CCCA Nos.127 and 111 of 1984 respectively. Having been aggrieved by the judgment and decree in the other suit OS No.282 of 1983 Ch. S. Hanumantha Rao filed the other Appeal CCCA No. 133 of 1984.Factual Matrix: