SATHYAM @ RAMAIAH Vs. KARNATAKA MILK FEDERATION CO

JUDGEMENT

(1.) - These appeals under Order 43 Rule 1(r) of the Civil Procedure Code arise from the judgment and order dated 5th Aug., 1998 delivered by the II Addl. Civil Judge, Bangalore, on applications filed under Order 39 Rule 1 of the Civil Procedure Code in the suits i.e., O.S. Nos. 8129/97, 8257/97, 8259/97, 8281/97, 8295 to 8298/97, 8303 to 8305/97, 8311/97, 8312/97, 8314/97, 8339/97, 8340/97, 8346 to 8349/97, 8351/97, 8353/97, to 8358/97, 8381/97, 8437/97, 8438/97, 8461/97, 8520/97, 8619/97, 8653/97, 8689/97, 8847/97, 8894/97, 8913/97, 8924/97, 8947/97, 8987/97, 8997/97, 9030/97, 9031/97, 9076/97, 9081/97, 9082/97, 9084/97, 9107/97, 9143/97, 9332/97, 9338/97, 9333/97, 9339/97, 9349/97, 9350/97, 9459/97, 47/98, 48/98, 340/98, 575/98, 306/98, 807/98, 812/98, 2115/98, 2116/98, 2117/98, 2118/98, 2128/98, 2129/98 and 5121/98, the Trial Court considered all the applications together and disposed them of by a common judgment dismissing the applications filed under Order 39 Rule 1 of the Civil Procedure Code, moved before the Court by the plaintiffs in these cases.

(2.) Feeling aggrieved from the judgment and order of the Trial Court dated 5th Aug. 1998 the plaintiffs (appellants) have filed these appeals.

(3.) I have heard Sri B. Vasudeva Acharya, learned Senior Advocate, assisted by Sri B.S. Manjunath and Ms. Bhagya and Sri Devikiran for and on behalf of the appellants and Sri G.V. Shantharaju, assisted by Sri Shanmukhappa appearing for the respondents.