(1.) Both these appeals arise between the same parties, out of the same suit and so they are being disposed of by this common order.
(2.) The appellants in both these appeals are plaintiffs in O.S.No.112 of 2016 on the file of the III Additional District Judge, Ranga Reddy District at L.B.Nagar.
(3.) The said suit has been filed by the appellants against the respondents for recovery of possession of an extent of 13Â ¾ guntas in Sy.No.208 of Kokapet Village, Rajendranagar Mandal, Ranga Reddy District within specified boundaries mentioned in the schedule thereto.