LAWS(KAR)-2007-11-36

N KODANDARAMA REDDY Vs. GRAPHITE INDIA KARMIKARE SANGHA

Decided On November 28, 2007
N.KODANDARAMA REDDY Appellant
V/S
GRAPHITE INDIA KARMIKARE SANGHA Respondents

JUDGEMENT

(1.) HEARD the Counsel for the parties.

(2.) THIS is a defendant's appeal challenging an order allowing an application under O. XL, R. 1 of the Code of Civil Procedure, 1908.

(3.) THE facts briefly stated are as follows :