BANK OF INDIA Vs. VEGI VENKATESWARA RAO

JUDGEMENT

(1.) A.S.No.1792 of 2000 arises out of the judgment and decree dated 30.12.1999 (after remand) passed by the I Additional Senior Civil Judge, Visakhapatnam in O.S.No.307 of 1979.

(2.) A.S.No.1793 of 2000 apses out of the judgment and decree dated 30.12.1999 (after remand) passed by the I Additional Senior Civil Judge, Visakhapatnam in O.S.No.116 of 1981.

(3.) For the sake of convenience, the State (sic.) Bank of India, Branch Visakhapatnam will be referred as plaintiff and M/s. Vegi Venkateshwar Rao and Brothers etc. will be referred as defendants.