N.H.GOWDA Vs. RANGARAMA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. K.N. Phanindra along with learned advocate Mr. D. Prashanth Kumar for the appellant and learned Senior advocate Mr. N. Basavaraju along with learned advocate Mr. B.K. Vijay for respondent No.1 in COMAP Nos.192 and 193 of 2025 and learned advocate Mr. B.K. Vijay for the appellant and learned Senior Advocate Mr. K.N. Phanindra along with learned advocate Mr. D. Prashanth Kumar for the respondent in COMAP No.199 of 2025.

(2.) The appellant in COMAP No.192 of 2025 preferred Com.A.A. No.8 of 2025 under Sec. 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') against the respondents, on the file of the Principal District and Sessions Judge, Bengaluru Rural. Respondent Nos.1 and 2 also filed Com.A.A. No.7 of 2025 under Sec. 9 of the Act before the Principal District and Sessions Judge, Bengaluru Rural. The Commercial Court passed separate orders in all the matters; however, they arise out of the same dispute between the same parties. Common arguments were addressed by the learned advocates for the parties. Hence, all the appeals are heard together and are disposed of by this common order.

(3.) COMAP No.192 of 2025 is preferred by the appellant and COMAP No.199 of 2025 is preferred by respondent Nos.1 and 2 against the order in Com.A.A. No.8 of 2025, dtd. 29/3/2025 passed by X Additional District and Sessions Judge, Bengaluru. COMAP No.193 of 2025 is preferred by the appellant against Com.A.A.No.7 of 2025, dtd. 24/3/2025 on I.A.No.2 passed by X Additional District and Sessions Judge, Bengaluru.