- (1.)Appeal Suit No.2110 of 2002 is filed against the order and decretal order passed in I.A.No.116 of 1977 in O.S.No.89 of 1947 on the file of Senior Civil Judge's Court, Nellore. The appellants herein are the plaintiffs in the suit in O.S.No.89 of 1947. The suit in O.S.No.89 of 1947 is filed for the relief of partition of item No.1 of plaint-A schedule property. Transfer Appeal Suit No.903 of 2008 is filed against the order and decretal order passed in I.A.No.569 of 1977 in O.S.No.157 of 1946 on the file of Senior Civil Judge's Court, Nellore. The appellants herein are the plaintiffs in the said suit. The relief claimed in O.S.No.157 of 1946 is for partition of the suit schedule property.
(2.)Both these interlocutory applications in the aforesaid suits are clubbed and a common order is passed by the trial Court on 16/3/2001 against which, the appeals in A.S.No.2110 of 2002 and Transfer A.S.No.903 of 2008 are filed. Therefore, both these appeals are clubbed and a common judgment is being pronounced in both these appeals.
(3.)Both parties in the appeals are referred to as they are arrayed in the interlocutory applications.