MAFATLAL PLYWOOD, INDUSTRIES LIMITED, YESHWANTPURA, BANGALORE-560022 BY ITS DEPUTY MANAGER, SRI. M. SHANKAR Vs. THE GOVERNMENT OF KARNATAKA, REP. BY THE CHIEF SECRETARY TO GOVERNMENT OF KARNATAKA, VIDHANA SOUDHA, BANGALORE-560 001 AND THE DEPUTY

JUDGEMENT

(1.) THIS appeal filed by the defendant is directed against the judgment and decree, dated 30.09.2008, passed by the Civil Judge (Sr. Dn), Madikeri, in O.S. No. 40/2000. By the impugned judgment and decree, the trial Court has decreed the suit of the plaintiffs in part directing the defendant to pay a sum of Rs. 5,64,661/ - with costs.

(2.) AGGRIEVED by that, the appellant -defendant has filed this appeal.

(3.) THE facts in the present case and the facts in RFA No. 1620/2007 and connected appeals are similar. Therefore, the appeal needs to be disposed of in terms of the order passed in RFA No. 1620/2007 and connected appeals. Accordingly, the appeal is allowed and the impugned judgment and decree passed by the Trial Court in O.S. No. 40/2000 is hereby set aside. The matter is remitted to the trial Court with the following directions: