CHURCH OF SOUTH INDIAN Vs. BANOTH DARSU NAIK

JUDGEMENT

(1.) These three matters arise between the same parties. So they are being disposed of by this common judgment.

(2.) The appellants in S.A.Nos.679 of 2012 and 725 of 2012 are the petitioners in C.R.P.No.1838 of 2013. The respondents in both SAs are different parties. But the respondents in SA.No.679 of 2012 are also respondents in CRP No.1838 of 2013. S.A.No.679 of 2012

(3.) S.A.No.679 of 2012 is filed by defendants in O.S.No.760 of 2001 on the file of the II Additional Senior Civil Judge, Warangal.