KAVALI NIRMALAMMA Vs. BANDALA BALRAJ AND 4 OTHERS

JUDGEMENT

(1.) These two Appeals arise out of the same suit between the same parties and so they are being disposed of by this common order.

(2.) The appellants in both these Appeals are plaintiffs in O.S.No.27 of 2019 on the file of the I Additional District and Sessions Judge, Medak at Sanga Reddy.

(3.) They filed the said suit for partition of the plaint schedule property and for allotment of 1/4th share to each of them and also to respondents 1 and 2.