KARNATAKA STATE AGRO Vs. KERALA AGRO SEEDS

JUDGEMENT

(1.) Heard the learned Counsel appearing for the parties.

(2.) This appeal is filed by the defendant challenging the judgment and decree passed in O.S.No.2959/2005 dated 11.11.2011 by the XL Additional City Civil Judge, Bengaluru City (CCH-41) and to allow the counter claim made by the defendant.

(3.) The parties are referred to as per their original rankings before the trial Court as plaintiff and defendant in order to avoid confusion and for convenience of the Court.