KOLLURI LAXMAN Vs. K.LAKSHMI

JUDGEMENT

(1.) Since the subject matter involved in both the appeals is one and the same and the parties are also same, both the appeals are being disposed of by way of this common judgment.

(2.) CCCA No.53 of 2019 is filed by the appellant, being aggrieved by the judgment and preliminary decree, dtd. 15/3/2007 passed in O.S.No.1156 of 2007 by the learned VIII Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad (for short "the trial Court"), while CCCA No.110 of 2019 is filed being aggrieved by the final decree dtd. 12/2/2019 passed in I.A.No.25 of 2010. I.A. No.1 of 2025 in CCCA No.53 of 2019 is filed by the petitioner-defendant No.2 to receive the documents viz., copy of Will (Veelunama) dtd. 27/7/1996 and copy of Druveekarana Patram dtd. 14/11/2001.

(3.) The parties herein are referred to as they were arrayed in the suit before the trial Court for the sake of convenience and clarity.