MADUGULA PUSHPANJALI Vs. KUNDURU SUNANDA

JUDGEMENT

(1.) These two appeals arise between the same parties out of the same suit and therefore they are being disposed of by this common Judgment.

(2.) The appellants in both the appeals are defendant Nos.1 and 2 in O.S.No.863 of 2019 on the file of the XIV Additional District Judge, Ranga Reddy District at L.B. Nagar. The case of the plaintiffs/respondents 1 to 5

(3.) Respondent Nos.1 to 5/plaintiffs filed the said suit against appellants in respect of an open land admeasuring Ac.4.28 gts forming part of southern portion of Sy.No.209 consisting of 61 plots situated at Kuntloor Village, Abdullapurmet Mandal, Ranga Reddy District, in a representative capacity, invoking Order I Rule 8 C.P.C.