GOVINDARAJU Vs. KARNATAKA POWER CORPORATION LTD.

JUDGEMENT

(1.) Heard Sri.Murali B.S., learned counsel for appellant and Sri. Bhargava D. Bhat, learned counsel for respondent No.1.

(2.) Defendant No.2 in O.S.No.138/2018 is the appellant, challenging the order of the first appellate Court in R.A.No.37/2020, whereby the suit came to be decreed by reversing the judgment and decree passed by the Trial Court.

(3.) The facts in nutshell which are utmost necessary for disposal of the present appeal are as under: