MURALI @ MURLIDHAR NAYAK Vs. BHARATH SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Though these appeals are listed for admission, with the consent of the learned Counsel on both sides, they are heard finally.

(2.) These appeals arise out of the judgment and decree passed by the XL Additional City Civil Judge at Bangalore in O.S.No.9681/2005 dated 16.07.2010. These appeals are preferred by defendant Nos.3 and 4 in the said suit.

(3.) For the sake of convenience, the parties shall be referred to, in terms of their status before the trial Court.