CH. RAMANJANEYULU Vs. SIRAJ AND CO. AND ORS.

JUDGEMENT

(1.) Since the issues and the parties involved in both the appeals are one and the same, the same are disposed of by way of this common judgment, with the consent of the Learned Counsel.

(2.) For the sake of convenience, as these are the first appeals, the parties are referred to as plaintiff and defendants only.

(3.) AS No.1724 of 1998 is filed by the second defendant in the suit questioning the judgment and decree dtd. 31/7/1998 passed against him and others in OS No.307 of 1982 by the Principal Senior Civil Judge, Guntur.