ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed by the defendants against the final judgment and order dated 25.06.2015 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in Appeal Suit No. 968 of 2013 whereby the High Court allowed the appeal filed by the respondents herein with costs and set aside the order dated 24.07.2013 passed by the second Additional District Judge, Ranga Reddy District in I.A. No.894 of 2010 in O.S. No.107 of 2010.
(3.) In order to appreciate the short legal controversy involved in the appeal, it may not be necessary to set out the factual controversy involved in the case in detail and only narration of few facts to appreciate the legal question arising in the case would suffice for the disposal of this appeal.;