UNION OF INDIA Vs. K.V. LAKSHMAN

JUDGEMENT

(1.) This appeal is filed against the final judgment and order dated 24.06.2003 of the High Court of Karnataka at Bangalore in R.F.A. No. 933 of 2002 whereby the High Court dismissed the appeal filed by the appellant herein, in consequence, affirmed the judgment and decree dated 11.12.2001 passed by the Ist Additional City Civil and Sessions Judge, Bangalore in O.S. No. 5588 of 1976.

(2.) In order to appreciate the controversy involved in the appeal, which lies in a narrow compass, it is necessary to state few relevant facts.

(3.) The appellant - Union of India (Divisional Railway Manager, Bangalore) is the plaintiff whereas the respondents are the defendants in the suit.