DUPPALA SITAMAHALAKSHMI PADMAJA Vs. MAHMOOD ALI HAMMAMI

JUDGEMENT

(1.) Second Appeal No.322 is filed challenging the judgment and decree dtd. 4/11/2022 passed by the XI Additional District and Sessions Judge, R.R. District at L.B.Nagar, in A.S.No.220 of 2018, confirming the judgment and decree dtd. 28/9/2018 passed by the II Addl. Senior Civil Judge, Ranga Reddy District at L.B. Nagar, in O.S.No.1235 of 2015, which is filed for eviction of the defendants from the suit schedule property and for mense profits.

(2.) Second Appeal No.323 is filed challenging the judgment and decree dtd. 4/11/2022 passed by the XI Additional District and Sessions Judge, R.R. District at L.B.Nagar, in A.S.No.219 of 2018, confirming the judgment and decree dtd. 28/9/2018 passed by the II Addl. Senior Civil Judge, Ranga Reddy District at L.B. Nagar, in O.S.No.357 of 2016, which is filed for perpetual injunction against the defendants, who are the plaintiffs in O.S.No.1235 of 2015.

(3.) Since the parties and the suit schedule property in both the appeals are one and same, both appeals are heard together and disposed of by this common judgment. For the sake of convenience, the parties are referred to as they are arrayed before the trial Court.O.S.No.1235 of 2015: