(1.) These two appeal suits are arising out of a common judgment dtd. 2/1/2013 in O.S.No.237 of 2008 and O.S.No.538 of 2010 on the file of the XIII Additional Chief Judge (Fast Track Court), City Civil Court at Hyderabad. Accordingly, both the appeal suits are disposed of, through this common order.
(2.) The plaintiff in O.S.No.237 of 2008 has filed the suit for declaration of title, recovery of possession and consequential relief of perpetual injunction. Whereas, the plaintiff in O.S.No.538 of 2010 has filed the suit for cancellation of release deed document No.1640 of 2007, dtd. 5/11/2007 and for perpetual injunction.
(3.) Since the parties and the property involved in both the suits are identical, the trial Court has disposed of both the suits together by recording evidence in the lead suit in O.S.No.237 of 2008. The learned judge of the trial Court has decreed the suit in O.S.No.237 of 2008 and dismissed the suit in O.S.No.538 of 2010. Assailing the common judgment and decree, dtd. 21/1/2013 in OS Nos.237 and 538 of 2010, the defendant in O.S.No.237 of 2008 and the plaintiff in O.S.No.538 of 2010 has filed the present appeal suits in C.C.C.A.Nos.28 and 31 of 2013 respectively. Pleadings: