RAMESH Vs. LAXMAMMA

JUDGEMENT

(1.) These three Second Appeals are disposed of by a common judgment as they arise out of a common judgment and the parties are same.

(2.) The subject matter of the three suits is the land admeasuring 1 acre 3 guntas in Sy. No.143,12 guntas in Sy.No.144,2 acres 11 guntas in Sy.No.145, 4 guntas in Sy,No.146,1 acre" 10 guntas in Sy. No.147,1 acre 27 guntas in Sy. No.155,1 acre 30 guntas in Sy. No.249,3 acres 34 guntas in Sy. No.282 and 9 guntas in Sy.No.372 in all admeasuring 13 acres 31 guntas of Nizampet village of Qutubullapur Mandal, Ranga Reddy district.

(3.) The plaintiffs in O.S. No.136/87 are the appellants in all the three SecondAppeals. The plaintiffs filed O.S. No.136/87 for partition and separate possession of half share of the plaint schedule properties. The suit was decreed against which A.S. No.73/94 was filed which was allowed. Aggrieved by the same, the plaintiffs filed S.A.No.654/97. The plaintiffs in O.S. No.136/87 also filed O.S. No.58/89 for injunction restraining the defendants from alienating the plaint schedule properties. The District Munsiff decreed the suit against which A.S. 13/95 was filed. Since A.S. No.73/94 was allowed, the Principal District Judge allowed A.S.No.13/95 also. Aggrievedby the same, the plaintiffs filed S.A.No.666/97.