PARSHWA CHEMICALS Vs. KIRAN MEHTA

JUDGEMENT

(1.) Two Original Suits, i.e. O.S.No.3143/2012 and O.S.No.3142/2012 were filed by the present respondent against the present appellants herein in the Court of the learned XXX Additional City Civil Judge, Bangalore City (hereinafter for brevity referred to as the "Trial Court") for recovery of money from the defendant with interest thereupon.

(2.) Both the suits were decreed by the Trial Court in its judgment and decree dated 10-09-2014, whereunder, the plaintiff was entitled to recover a sum of Rs.8,20,242/- in O.S.No.3143/2012 and a sum of Rs.2,05,600/- in O.S.No.3142/2012 from the defendant therein together with interest thereupon at the rate of Rs.10% per annum from the date of the suit till realisation. Being aggrieved by those two judgments and decrees, the defendant therein who is the very same establishment/proprietorship concern has preferred these two appeals.

(3.) When this matter has come up for final hearing today, learned counsel from both side keeping present their respective clients, as identified by them, filed a joint memo before this Court, reporting settlement between the parties.