LALITH KUMAR JAIN Vs. HDFC BANK LIMITED

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 05.07.2016 on I.A.No.II in RA.No.146/2015 on the file of Principal District Judge, Mysuru.

(2.) Even though the matter is listed for orders, with consent of the parties, the same as taken for final disposal.

(3.) The petitioner is defendant and respondent is plaintiff in O.S.No.270/2011 on the file of III Additional Senior Civil Judge and CJM, Mysuru. The suit is one for recovery of a sum of Rs.6,01,947/-. The suit came to be decreed by judgment and decree dated 06.03.2015. The order portion of the judgment, which reads as follows: