BHIMIREDDY MUSILI DIED Vs. RONGALI APPALANAIDU

JUDGEMENT

(1.) These three second appeals have been directed against the Judgments and decrees passed on 30-11-1991 in AS No. SO of 1983, AS No.78 of 1983 and AS No.79 of 1983 respectively on the file of the Sub-Court, Chodavaram, confirming the common Judgment and decrees dated 31-8-1983 passed in OS No.194 of 1979, OS No. 195 of 1979 and OS 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: