SURENDRA KUMAR JAIN Vs. S. A. SUBRAMANYA

JUDGEMENT

(1.) Counsel for respondent/defendant absent. The matter is listed for final hearing and of the year 2012 and the same is taken up for final disposal after hearing the learned counsel for appellant.

(2.) Appeal is directed against the judgment and decree dated 19-03-2012 passed in O.S.No.2482/2007 by the learned XLIV Additional City Civil and Session Judge, Bangalore, wherein the suit of the plaintiff came to be dismissed with costs. Being aggrieved by the same, plaintiff has come in appeal.

(3.) In order to avoid confusion and overlapping, the parties herein are referred to in accordance with their rankings as held by them before the trial court.