M KONDAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the common order dated 4.8.2000, to the extent of OS No.111 of 1997 and OP No.4 of 1998, on the file of the III Senior Civil Judge, City Civil Court, Secunderabad, the first defendant in OS No.111 of 1997 and first respondent No.l in OP No.4 of 1998 filed these two C.M.As.

(2.) Since common questions of law and facts are involved and the parties are common, these civil miscellaneous appeals are being disposed of by this common judgment.

(3.) For the sake of convenience, the parties hereinafter be referred to as 'appellant' and 'respondents' as arrayed in the CMAs.