HABEEBA BEGUM Vs. GULAM RASOOL

JUDGEMENT

(1.) These two appeals are filed by defendant Nos.1 and 2 against the common judgment and decrees in OS No.57 of 1986 and OS No.104 of 1990, dated 3-10-1994 on the file of the Subordinate Judge at Mahaboobnagar. A.S.No.17 of 1995 was filed in this Court against the decree in O.S.No.57 of 1986 and whereas in view of valuation, A.S.No.3 of 1995 was filed on the file of the District Judge at Mahaboobnagar and it was transferred to this Court as per orders in Tr. CMP No.191 of 1995 dated 6-7-1996 and later numbered here as Tr. AS No.1212 of 1999. Both the suits were filed by respondent No.1. However, in view of his death, the legal representatives were brought on record as respondent Nos.2 to 10.

(2.) OS No.57 of 1986 is filed seeking declaration of title and permanent injunction and cancellation of registered partition deeds dated 30-4-1976 and 3-5-1976 in respect of plot with an area of 850 sq. yards out of Ac.0-39 guntas in Survey No.44, Subhas Nagar, Mahaboobnagar.

(3.) OS No.104 of 1990 is filed on 21-9-1989 seeking declaration, title and recovery of possession of an area of 208 sq. yards out of Ac.0-39 guntas in the same survey number.