- (1.) Leave granted.
(2.) After hearing the learned counsel appearing for the parties at length, we are of the opinion that the High Court ought to have examined the matter in more depth considering the controversy involved, the questions that were raised before it and the reasoning applied in the Judgment.
(3.) Mr. V. V. S. Rao, learned senior counsel, has prayed on behalf of the respondents that they may be permitted to file an application for amending the pleadings and adducing additional evidence.;