JANGAMA LAXMI MANOHAR RAO Vs. THALLA NARSIMHA GOUD

JUDGEMENT

(1.) These appeals are filed against the Common Judgment and decree dtd. 28/2/2022 in A.S.Nos.20, 21 and 22 of 2017 passed by the learned Judge, Family Court-cum-VII-Additional District Judge, Medak, at Sangareddy, in which the Common Judgment and decree dtd. 31/1/2017 in O.S.Nos.16 & 17 of 2014 and O.S.No.295 of 2006, passed by the learned Senior Civil Judge, Sangareddy, was confirmed.

(2.) The learned Counsel for the appellants raised the following substantial questions of law:

(3.) The parties herein are referred as plaintiffs and defendants as arrayed before the trial Court in O.S.No.295 of 2006, for the sake of convenience.