HOMAG INDIA PRIVATE LTD., A COMPANY INCORPORATED HAVING ITS REGISTERED OFFICE AT 88, INDUSTRIAL SUBURB, II STAGE TUMKUR ROAD, BANGALORE - 560022 REP. BY ITS AUTHORISED SIGNATORY MR. S. VAIDYANATHAN S/O. V. SHIVARAMAKRISHNAN Vs. MR. ULFATH ALI KH

JUDGEMENT

(1.) THE appellant in these two appeals is common. The appellant is plaintiff in O.S. No. 4418/2009 (hereinafter referred to as 'plaintiff'). The respondents herein are defendants 1 and 2 in O.S. No. 4418/2009 (hereinafter referred to as 'defendants 1 and 2). The plaintiff had sought for an order of temporary injunction against defendants 1 and 2. The learned trial Judge dismissed the application for grant of an order of temporary injunction against II -defendant and granted an order of temporary injunction against I -defendant to obey the terms of contract had with plaintiff till disposal of suit or for one year i.e., till April 2010, whichever is earlier. The plaintiff has filed these two appeals, inter alia contending that learned trial Judge should have granted an order of temporary injunction against defendants 1 and 2 till disposal of suit.

(2.) I have heard Sri V. Srinivas Raghavan, learned counsel for plaintiff, Sri Prabhugowda B. Tumbgi, learned counsel for I -defendant and Sri T.S. Amar Kumar, learned counsel for II -defendant.

(3.) THE I -defendant joined services of plaintiff as a Senior Service Engineer on 16.10.2006 with a compensation package of Rs. 3,60,000/ - per annum and incentives under appointment letter dated 12.10.2006. In the course of employment, I -defendant had access to confidential information of plaintiffs business.