KANDULA GURAVAIAH Vs. BUDDI CHANDRAMOULI

JUDGEMENT

(1.) This Court intends to dispose of both the appeals by way of this common judgment since the subject matter in both the appeals is one and the same.

(2.) Both appeals are arising out of a common judgment and decree dtd. 13/10/2016 in A.S.No.33 of 2008 and A.S.No.4 of 2009 on the file of Principal Senior Civil Judge, Mancherial (lower appellate Court), wherein and whereby the common judgment dtd. 31/7/2007 in O.S.Nos.987 and 854 of 2005 by the Junior Civil Judge, Mancherial (trial Court), was reversed.

(3.) The appellant in both these appeals filed O.S.No.987 of 2005 for declaration of title and recovery of possession. Respondent No.1 in both these appeals filed O.S.No.854 of 2005 for simplicitor injunction. The trial Court decreed O.S.No.987 of 2005 and dismissed O.S.No.854 of 2005 by its common judgment. Aggrieved by the same, respondent No.1 preferred A.S.Nos.33 of 2008 and 4 of 2009 before the lower appellate Court. Both the appeals were allowed. Aggrieved by the same, the present two appeals are filed.