VASAVI AND GP INFRA Vs. D. BHUJALU

JUDGEMENT

(1.) These two appeals arise out of the same suit O.S.No.428 of 2019 on the file of the XV Additional District and Sessions Judgecum-II Additional Family Judge, Kukatpally, Ranga Reddy District and so they are being disposed of by this common Judgment.

(2.) The appellant in both the appeals is defendant No.42 in the said suit.

(3.) The said suit was filed by respondent Nos.1and 2 herein against the appellant and others for a preliminary decree for demarcation of the land admeasuring Ac.0.35 gts constituting 1/9th share of the 1st respondent by demarcating and partitioning the same by metes and bounds out of total extent of Ac.11.11 gts in Sy.No.88 of Nanakramguda, Serilingampally Mandal, Ranga Reddy District.