LAWS(KAR)-2013-9-56

M R RAGHURAM Vs. M R JAYARAM

Decided On September 18, 2013
M R RAGHURAM Appellant
V/S
M R Jayaram Respondents

JUDGEMENT

(1.) The facts briefly stated are thus:

(2.) Having heard the learned Counsel for the petitioner and the learned Senior Counsel for the respondents, the question for decision making is:

(3.) Clause 20 of Annexure-A, reads thus: