JUDGEMENT
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(1.)These three Second Appeals are filed against common judgment and decrees dated 26-3-1990 made in A.S. Nos. 173/1989, 174/1989 and 175/1989 on the file of the Additional Chief Judge-cum-II Metropolitan Sessions Judge, Hyderabad, which arose against a common judgment and decree in O.S. No. 2326/1979, 2493/1979 and 2492/1979 respectively on the file of the VII Assistant Judge, City Civil Court, Hyderabad.
(2.)The original suits and also the First Appeals were disposed by a common judgment and the contentions in all the suits are common and similar, and therefore, these appeals are also disposed of by a common judgment.
(3.)The appellants in S.A. No. 450/1990 are the defendants in O.S. No. 2326/1979 and the respondents in A.S. No. 173/1989. The Appellants in S.A. No. 451/1990 namely; V. Nagabhushanam is the plaintiff in O.S. No. 2493/1979 and the respondent in A.S. No. 174/1989. The appellant in S.A. No. 452/1990 namely Atluri Ashok, is the plaintiff in O.S. No. 2493/1979 and the respondent in A.S. No. 175/1989. Suit O.S. No. 2326/1979 is filed by Sri P. Dharma Reddy, Ayeshavali, Dr. M. A. Moiz and Laxman Rao against Sri S. V. Narsaiah, S. V. K. Prasad Rao, Atluri Ashok and V. Nagabhushanam, V. Nagabhushanam filed suit O.S. No. 2493/1979 against P. Dharma Reddy, Smt. Ayeshavali and Usha Rani. Atluri Ashok filed O.S. No. 2492/1979 against Smt. Ayeshavali, Dr. M. A. Moiz, Laxman Rao and Padmavathi. All the suits were filed for grant of perpetual injunctions restraining the respondents from interfering with the peaceful possession and enjoyment of the respective suit schedule properties.
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