RAVI .K Vs. MAHESH MEDHEKAR

JUDGEMENT

(1.) Plaintiff, in O.S. No.6430/2013, has preferred this appeal being aggrieved by the dismissal of the suit filed by him by the VIII Additional City Civil and Sessions Judge (CCH-15) at Bengaluru, by judgment dated 02/01/2017. The appellant - plaintiff had filed the suit against the defendants to pay a sum of Rupees one crore towards damages jointly and severally with interest at 18% p.a. from the date of the suit till realization.

(2.) The appellant - plaintiff - Ravi K., has appeared in person. We have heard him as well as learned counsel Sri V.R.Prashanth, for respondent Nos.1 and 3. Notice to respondent No.2 has been dispensed with.

(3.) For the sake of convenience, parties shall be referred to in terms of their ranking and status before the trial Court.