THULASI AND THULASIS Vs. THULASI JEWELLERY MART MYSORE

JUDGEMENT

(1.) The appeals arc directed against the judgment and decree passed by the 1 Addl. District Judge, Mysore in OS 1/99 and 139 /1999 on 17.9.2004.

(2.) The appellant Thulasi and Thulasi - Ashoka Jewelry Hall is before this Court seeking for setting aside the judgment passed by the trial court and to decree the suit in OS 1/1999 as prayed for Plaintiff in OS 1/1999 is the defendant in OS 139/1999 and plaintiff in OS 139/1999 is the defendant in OS 1/1999.

(3.) The appellant plaintiff in OS 1/1999 - Thulasi and Thulasi - Ashoka Jewelry Hall consists of partners who are two in number having common ancestor by name Thulasi Krishnaiah Setty who had two sons Thulasi Venkatachala Setty through his first wife and T K Ashwathnarayana Setty, partner of Thulasi Jewelry Mart, through his second wife. The plaintiff in OS 139/1999 is Thulasi Jewelry Mart.