T. R. L. PADMAVATHI Vs. V. SRIHARI

JUDGEMENT

(1.) Dr J. S. Halashetti, learned counsel for the appellants. Ms.Nithya V, learned counsel for Sri Prakash M.H. for respondent No.1.

(2.) This appeal under Sec. 13(1A) of the Commercial Courts Act, 2015 has been filed against the judgment and decree dtd. 28/9/2021 passed by the Commercial Court by which the suit filed by the plaintiff/respondent seeking the relief of specific performance of the contract has been decreed.

(3.) Learned counsel for the parties submit that in respect of another contract between the same parties, the Commercial Court had passed judgment and decree dtd. 28/9/2021 in Com.O.S. No.5171/2016 and it is further pointed out that a Division Bench of this Court vide order dtd. 3/3/2023 passed in Commercial Appeal No.428/2022 has disposed off the appeal. It is jointly submitted that this appeal also be disposed of in terms of judgment dtd. 3/3/2023 passed in COMAP. No. 428/2022.