ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 01.05.2015 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in Second Appeal Nos. 396 of 2004 and 414 of 2004 and C.R.P. Nos. 2069 of 2004 and 2073 of 2004, whereby the High Court dismissed the said appeals and Revision Petitions filed by the appellant herein.
(3.) A few facts need mention in brief infra for the disposal of these appeals.;