(1.) HEARD Sri T. V. S. Prabhakar Rao, the learned counsel representing the appellant and Sri Rama Mohan, the learned counsel representing sri M. S. R. Subrahmanyam, the learned counsel for the respondents.
(2.) ON 25. 02. 1999 this Court made the following order: "in view of the substantial question of law raised in ground No. 4 of the memorandum of grounds of appeal, the appeal is admitted. "
(3.) ON the strength of the pleadings, in fact, the second appeal had been admitted as specified above.