CANARA BANK Vs. N.G. SUBBARAYA SETTY

JUDGEMENT

(1.) We have heard learned counsel for the appellant on merits of the appeal simultaneously with I.A. for consideration of delay.

(2.) This appeal is directed against the Judgment and decree passed by the 42nd Additional City Civil and Sessions Judge, Bengaluru ('Trial Court' for short) in O.S.No.495/2008.

(3.) For the sake of convenience, the parties are referred to as per their status/title in the Trial Court.