BAJAJ AUTO LTD Vs. TVS MOTOR COMPANY LTD

JUDGEMENT

(1.) IN respect of issues involved in these appeals, at the out set, it is relevant to state that the Hon'ble Apex Court in the order dated 16.09.2009 has directed the learned single Judge to dispose of the suits on or before 30.11.2009. Ironically the suit is still at the stage of taking up the matter for trial.

(2.) THE present appeals are filed against the order passed in the application filed by the plaintiff in C.S.No.979 of 2009 under Order XVIII Rule 3 of CPC and also for the joint trial of both the suits in C.S.Nos. 979 of 2007 and 1111 of 2007.

(3.) IN both the cases, issues have been framed which are as follows:-