TVS MOTOR COMPANY LIMITED Vs. KONGOVI PRIVATE LIMITED

JUDGEMENT

(1.) Petitioner-Company being the defendant in a money suit in Com.O.S.No.2451/2010 is knocking at the doors of writ court for assailing the order dated 07.02.2020, a copy whereof is at Annexure-A, whereby the learned 83rd Addl. City Civil Judge, Bengaluru (CH-84) has dismissed its application for treating the additional issue No.1 as to territorial jurisdiction of the Court as a preliminary issue; the said application in I.A.No.2 is filed u/s.15(4) & 16(2) of the Commercial Courts Act, 2015 r/w various Orders and Rules of CPC 1908, including Sec.151. Petitioner has also a grievance as to non-consideration of its contention as to absence of a choate cause of action.

(2.) The respondent-defendant Company having entered caveat through its counsel opposes the writ petition making submission in justification of the impugned order.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to interfere in the matter for the following reasons: