PATTI @ BEGARI RAMAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) Since all these appeals are arising out of Common Judgment and decree dtd. 31/12/2015 in O.S.No.821 of 2010, O.S.No.264 and 265 of 2012 passed by the XIII Additional District and Sessions Judge, they are being heard together and disposed of by way of this Common Judgment.

(2.) Originally, the appellants/plaintiffs filed OS No.821 of 2010 under Order XXXIII Rule 1 CPC for the relief of declaration of title and for recovery of possession of the plaint schedule properties mentioned therein against 36 defendants, O.S.No.264 of 2012 is filed by respondents 10, 11, 15, 16, 18 and 19 herein and O.S.No.265 of 2012 is filed by respondents 3 to 7, 15, 16 and 36 herein under order VII Rule 1 read with Sec. 26 of CPC for the relief of perpetual injunction in respect of the properties mentioned in the respective schedules.

(3.) A.S.No.610 of 2016 is filed by the appellants against dismissal of suits in judgment and decree in OS No.821 of 2010, A.S.No.530 of 2016 is filed against judgment and decree in OS No.264 of 2012 and A.S.No.539 of 2016 is filed against judgment and decree in OS NO.265 of 2012 dtd. 31/12/2015, allowing the suits.