S.K. GUHAROY Vs. P. RAMAMURTHY AND ORS.

JUDGEMENT

(1.) THE present appeal is filed under Order XLIII Rule 1(r), C.P.C. challenging the dismissal of I.A. I filed under Order XXXIX Rules 111 and 2, C.P.C. in a case in O.S. 9527/14 vide order dated 11.12.2014.

(2.) THE petitioner has appeared in person and submitted his arguments. He is aggrieved by the order dated 11.12.2014 passed by the XVIII Additional City Civil Judge, Bengaluru, by which his application under Order XXXIX Rules 111 and 2, C.P.C. has been dismissed. Respondents 1 to 3 are defendants 1 to 3 in the said suit. Parties will be referred to as plaintiff and defendants as per their ranking before the trial court.

(3.) IT is his case that he is a senior consultant in the field of cardiology and diabetology and runs a consultancy clinic at Hennur for the past 12 years. In the month of March 2014, defendants approached him to look after the consultancy and administration of the hospital as Chief Executive Officer (CEO) owned by the 1st defendant. According to him, defendants 2 and 3 visited the hospital and decided to take management of the hospital on lease and in that regard, a Memorandum of Understanding (MoU) was entered into between defendants 2 and 3 on the one hand and the 1st defendant on the other hand, in his presence.