BANK OF BARODA Vs. RUTA GAURANGBHAI PANDYA

JUDGEMENT

(1.) AS common question of law and facts arise in both these appeals and as such arise out of common judgement and order dtd.18/3/2008 passed by the learned Single Judge in Special Civil Application Nos.22089 and 22093 of 2007, the same are heard, decided and disposed of by this common judgement and order.

(2.) FACTS leading to the present Letters Patent Appeals, in nutshell, are as under :-