LAWS(KAR)-2017-2-86

M/S. BINARY SEMANTICS LIMITED CORPORATE OFFICE, NOW SHIFTED TO PLOT NO. 38, SECTOR 18, GURGAON Vs. M/S SONATA SOFTWARE LIMITED CORPORATE OFFICE 1ST FLOOR, APS TRUST BUILDING BULL TEMPLE ROAD N.R. COLONY BANGALORE

Decided On February 13, 2017
M/S. Binary Semantics Limited Corporate Office, Now Shifted To Plot No. 38, Sector 18, Gurgaon Appellant
V/S
M/S Sonata Software Limited Corporate Office 1St Floor, Aps Trust Building Bull Temple Road N.R. Colony Bangalore Respondents

JUDGEMENT

(1.) The above appeal and cross objection arise out of the judgment and decree dated 15.01.2010 in O.S.2627/98 passed by the XXXI Addl. City Civil Judge, Bangalore.

(2.) By the impugned judgment and decree, the trial Court has decreed the suit of the plaintiff for recovery of Rs. 18,55,281.30 and rejected the claim for interest.

(3.) The defendants are the appellants and the plaintiff is the cross objector. For the purpose of convenience, the parties will be referred to their ranks as before the trial Court.