INDIAN OVERSEAS BANK Vs. RADHAKRISHNA SETTY

JUDGEMENT

(1.) These two intra court appeals arise out of the order dtd. 13/7/2018 passed by the learned Single Judge in W.P.No.10730/2010, and therefore, the same are clubbed, heard together and disposed of by this common judgment.

(2.) Heard the learned Counsel appearing for the parties and also perused the material on record.

(3.) For the sake of convenience, the parties are referred to by the rank assigned to them in the writ petition.