PURAVANKARA PROJECTS LIMITED Vs. P DAYANANDA PAI

JUDGEMENT

(1.) The petitioner in CRP No.276/2012 and also in MFA No.3509/2012 is the plaintiff in O.S.No.4788/2011. Respondents 1 & 2 are defendants 1 & 2 in O.S.No.4788/2011. For the sake of convenience, parties would be referred to by their ranks before the trial court.

(2.) The plaintiff has sought for following reliefs:-

(3.) At the outset, it is necessary to state that decision in CRP No.276/2012 has direct bearing on MFA No.3509/2012. Unless the order of rejection of plaint against II-defendant is set aside, MFA No.3509/2012 cannot be considered.