G. SHASHIKALA (DIED) THROUGH L.RS. Vs. G. KALAWATI BAI(DIED) THROUGH L.R. & ORS.
LAWS(SC)-2019-4-71
SUPREME COURT OF INDIA
Decided on
April 16,2019
G. Shashikala (Died) Through L.Rs.
Appellant
VERSUS
G. Kalawati Bai(Died) Through L.R. And Ors.
Respondents
JUDGEMENT
ABHAY MANOHAR SAPRE -
(1.) Leave granted.
(2.) These appeals are filed against a common judgment and order dated 26.09.2018 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in CCCA No. 40 of 2002 and TRCCA No. 168 of 2003 whereby the High Court dismissed both the appeals filed by the appellants herein.
(3.) A few facts need mention hereinbelow for the disposal of these appeals, which involve a short point.;
(2.) These appeals are filed against a common judgment and order dated 26.09.2018 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in CCCA No. 40 of 2002 and TRCCA No. 168 of 2003 whereby the High Court dismissed both the appeals filed by the appellants herein.
(3.) A few facts need mention hereinbelow for the disposal of these appeals, which involve a short point.;
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