P.SREEDEVI Vs. IVLN VENKATA LAKSHMI NARSIMHA PRASAD

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 Order.

(2.) The appellants in both these Appeals are plaintiffs in O.S.No.497 of 2017 on the file of the II Additional District Judge, Ranga Reddy District, at L.B. Nagar.

(3.) The appellants filed the above suit against the respondents for declaration of their title to the plaint schedule property and for decree to be passed in their favour for recovery of possession if the respondents are found to be in possession of the plaint schedule property.