V-2 RETAIL LIMITED Vs. GOVINDRAJ

JUDGEMENT

(1.) The defendant being aggrieved by the order dated 10/11/2011 passed on IA No.3 in O.S No.14/2017 by the I Addl. Senior Civil Judge, Hubli, has filed this appeal.

(2.) The brieffacts of the case are as follows:-

(3.) The plaintiffs also contended in the said suit that there is also another agreement dated 9/10/2014 entered into between the parties and the same is suppressed by the defendant. The plaintiffs sought for a declaration that the defendant has concealed the true and material facts and committed fraud and therefore, the agreement stands terminated and is to be declared asillegal, ab initio, null and void.