CANARA BANK Vs. S.G. NAYAK AND ORS.

JUDGEMENT

(1.) These appeals are preferred by the Canara Bank being aggrieved by the order of the learned Single Judge dated 03.12.2004 passed in W.P. No. 30770/1995 connected with W.P. No. 30391/1995.

(2.) Heard Sri D.L.N. Rao, learned Senior Counsel appearing for the Bank, Mr. P.S. Rajagopal, learned Senior Counsel appearing for the respondents.

(3.) The facts leading to these appeals are as follows: