(1.) This appeal by the defendant is directed against judgment and decree dated January 25, 2010 in O.S. No. 15450/2005 passed XXVI Addl. City Civil and Sessions Judge, Bangalore, decreeing the suit and directing the defendant to pay a sum of Rs.25,67,000.00 with interest at 12% p.a.
(2.) We have heard Shri. H.R. Anantha Krishna Murthy, learned Advocate for the appellant/defendant and Shri. Paras Jain and Shri. G.P.Jagadeesh, learned Advocate for the respondent/plaintiff.
(3.) For the sake of convenience, parties shall be referred as per their ranking in the Trial Court.