A.SATYANARAYANA SENAPATI Vs. SMT. A. MANJULA

JUDGEMENT

(1.) The plaintiffs having been aggrieved by the judgment and preliminary decree dated 31.03.2000 and 07.04.2000 respectively passed by the learned 1st Additional Civil Judge (Senior Division), Cuttack in Title Suit No.271 of 1993 have filed the appeal under (A).

(2.) Since both the appeals arise out of the same judgment and preliminary decree as agreed upon by the learned counsel for the parties, those have been heard together for disposal by this common judgment.

(3.) For the sake of convenience, in order to bring in clarity and avoid confusion, the parties hereinafter have been referred to as they have been arraigned in the suit before the trial Court.