GRANITE CORPORATION Vs. S.V.INDUSTRIES

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 10/11/2011 passed in O.S.No.6522/2005 on the file of the XIV Addl. City Civil Judge, Bangalore [Trial Court].

(2.) For the sake of convenience, the parties are referred to as per their status before the Trial Court.

(3.) The plaintiff instituted the suit for recovery of Rs.17,70,000.00 along with costs and future interest against the defendant.