KRISHNA D. Vs. SREI EQUIPMENT FINANCE LIMITED

JUDGEMENT

(1.) This appeal is preferred challenging the order that is rendered by the Commercial Court, Bengaluru Rural District, Bengaluru in Com.O.S.No.867/2021, dtd. 29/3/2022.

(2.) Heard Sri Dhananjay Joshi, learned Senior Counsel who represents Smt.Kavitha.D., learned counsel on record for the Appellants and also heard Sri Shridhar R. learned counsel for Respondent Nos.1 and 3 and Sri Prashanth Murthy S.G. learned counsel who represents Sri Pinaz Mehta, learned counsel for Respondent No.2.

(3.) Learned Senior Counsel for the Appellants submits that the Appellants filed a suit for declaration in respect of a lease agreement and for interpretation of the said document. Learned Senior Counsel states that the said suit was filed initially before the Court of Prl.Civil Judge, Anekal. Learned Senior Counsel also submits that the office took objection regarding the maintainability of the suit before Civil Court and after hearing, the Civil Court passed an order dtd. 29/1/2021 stating that the dispute is commercial in nature. With the said observation the plaint was ordered to be returned for presentation before the Commercial Court.