AKHTER BEGUM Vs. KHADEER KHAN

JUDGEMENT

(1.) Since both the appeals raise common substantial questions of law, they were heard together and are being disposed of by this common judgment.

(2.) S.A.No.882 of 2010 assails the judgment and decree dtd. 5/3/2010 in A.S.No.310 of 2006 on the file of the II Additional Chief Judge, City Civil Courts, Hyderabad, whereunder the appeal was dismissed confirming the judgment and decree passed in O.S.No.1497 of 1998, dtd. 21/4/2005 by the IX Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad.

(3.) S.A.No.114 of 2012 assails the judgment and decree dtd. 28/2/2011 in A.S.No.107 of 2006 on the file of the XIV Additional Chief Judge (FTC), City Civil Courts, Hyderabad, whereunder the appeal was dismissed confirming the judgment and decree passed in O.S.No.1498 of 1998, dtd. 21/4/2005 by the IX Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad.