ALLA DEVAMMA Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) I have heard Mr.M.Jagannatha Sarma, learned counsel for the appellants in A.S.No.635 of 2007 and respondents in A.S.No.610 of 2007; Mr.Krishna Reddy Putta, learned Standing Counsel for the Municipalities, representing the respondents in A.S.No.635 of 2007 and appellants in A.S.No.610 of 2007.

(2.) Appeal Suit No. 610 of 2007 was filed by Defendant Nos. 1 and 4, whereas Appeal Suit No. 635 of 2007 was filed by the plaintiff. Both appeals arise out of the common judgment and decree dtd. 7/2/2003 passed in Original Suit No. 69 of 1993 on the file of the learned Senior Civil Judge, Jagtial.

(3.) Given that the subject matter of both appeals is intrinsically connected and arises from the same set of facts and legal findings, they were heard together and are being disposed of by this common judgment for the sake of judicial economy and consistency.