JAYANTH BALAKRISHNA Vs. B. PRADEEP

JUDGEMENT

(1.) These regular first appeals are by the plaintiff as well as by the defendant being aggrieved by the judgment and decree dtd. 21/5/2012 passed in O.S.No.915/2002 on the file of XIX Additional City Civil and Sessions Judge, Bangalore City (hereinafter referred to as 'trial Court') by which the trial Court has dismissed the suit of the plaintiff and has also rejected the counterclaim set up by the defendant.

(2.) Parties are referred to as per their original rankings in the suit.

(3.) Brief facts of the case of the plaintiff: Plaintiff filed the above suit for judgment and decree directing the defendant to pay Rs.17,48,000.00 together with the cost, current and future interest @ 18% per annum contending inter-alia that;