K.F.NOOR BASHA Vs. S.MOINUDEEN

JUDGEMENT

(1.) Defendant No.2 is in this appeal before us under Sec. 96 of Code of Civil Procedure, calling in question the Judgment and Decree dtd. 26/9/2016 passed in O.S.No.734/2013 by XLI Additional City Civil Judge, at Bengaluru (CCH.No.42) ('trial Court' for short) only to the extent of making defendant No.2 jointly and severally liable to pay amount of Rs.25,00,000.00 to the plaintiff along with 18% interest from the date of suit till realisation.

(2.) The parties are referred to as per their rankings before the trial Court.

(3.) The brief factual matrix leading to filing of the present appeal are as under: