RAJIV MENON Vs. M. P. SOMAPRASAD

JUDGEMENT

(1.) Being aggrieved by the judgment and decree passed in O.S.No.1940/2013 dtd. 6/8/2014 by learned XVIII Additional City Civil Judge, Bengaluru City, (CCH 10, hereinafter referred as 'Trial Court'), the defendants are in appeal before this Court.

(2.) The parties would be referred as per their rankings before the Tribunal for the sake of convenience.

(3.) The plaintiff filed the suit against the defendants seeking following reliefs: