KARNATAKA STATE INDUSTRIAL INVESTMENT AND DEVELOPMENT CORPORATION LTD Vs. E RADHAKRISHNA S/O E RAMANATH

JUDGEMENT

(1.) The legality and correctness of the order dated 19-2- 2010 passed by the XII Additional City Civil & Sessions Judge, Bangalore, in Misc Petition No 772 of 2007, is called in question in this appeal.

(2.) We have heard Sri D S Joshi, learned counsel for the appellant.

(3.) The facts leading to this appeal are as under: