A. SAJJAN RAJ Vs. CHAITRA ADVERTISING PVT. LTD.

JUDGEMENT

(1.) THIS is a defendant's appeal calling in question the correctness and legality of Judgment and decree passed by XXXI Additional City Civil Judge, Bengaluru dated 28.10.2002 in O.S.4881/92.

(2.) PARTIES are referred to as per their rank in the trial court.

(3.) ON service of suit summons defendant appeared and filed written statement on 18.02.2000 denying the claim of plaintiff and setting up a counter claim for a sum of Rs. 12,458/ -. On the basis of the pleadings of the parties trial court framed the following issues for its determination: