T. MALLESH YADAV Vs. K. SRI RAM REDDY

JUDGEMENT

(1.) These two Civil Miscellaneous Appeals arise out of the same suit between the same parties and so they are being disposed of by this common order.

(2.) The appellant in both the Civil Miscellaneous Appeals is the plaintiff in O.S. No.1143 of 2018 on the file of III Additional District Judge, Ranga Reddy District at L.B. Nagar.

(3.) The said suit was filed by the appellant/plaintiff for declaration of his title to the plaint schedule property and for a perpetual injunction restraining the respondents/defendants from interfering with his alleged peaceful possession and enjoyment of the plaint schedule property.