(1.) Heard Sri K.Mahipathy Rao, learned counsel representing the appellant-4th defendant and Sri Sourab representing Sri A.Narasimha Reddy, learned counsel representing the contesting respondents.
(2.) This Court on 9.10.1998 made the following order: "In view of the substantial questions of law raised in ground No.15, this Second Appeal is admitted".
(3.) The grounds specified as A to F in ground No.15 of the Memorandum of Second Appeal read as hereunder: