P SATYANARAYANARAO CONSTUCTION COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) With the consent of both the parties, the main appeal itself is taken up for disposal at the stage of admission.

(3.) This appeal is filed by the claimant challenging the order dated 9-10-2000, passed by the court below in O.P.No. 41 of 1995 on the file of III Senior Civil Judge, City Civil Court, Secunderabad.