MUDDEGOWDARA VEERABHADRAPPA Vs. G.M. VIRUPAKSHAPPA

JUDGEMENT

(1.) The Commercial Appeal as well as the Miscellaneous First Appeal arise out of the Order dtd. 5/1/2021 passed in A.S.No.4/2018, by the Principal District and Sessions Judge at Davanagere (hereinafter referred to as the 'trial Court').

(2.) Heard Shri. Arun B.M, learned counsel appearing for the appellants in COMAP No.68/2021 and respondents No.2 and 3 in MFA No.1654/2021. Shri. Unnikrishnan M, learned counsel appearing for respondents No.1 and 2 in COMAP No.68/2021 and appellants No.1 and 2 in MFA No.1654/2021 and Shri. Shivashankar S.K, learned counsel appearing for respondents No.3(a) and (b) in COMAP No.68/2021 and appellants No.3(a) and (b) in MFA No.1654/2021.

(3.) For the purpose of convenience, the parties are referred to in this judgment as per their ranking before the Arbitral Tribunal unless otherwise specified.