SOWKHYA WAY2HEALTH PRIVATE LIMITED Vs. ISSAC ISAAC MATHAI

JUDGEMENT

(1.) The appellant in all these appeals, who is the defendant in the suit, has preferred these Original Side Appeals being aggrieved against the common order dated 01.03.2013 passed by the learned single Judge in allowing the applications in O.A.Nos.835 to 837 of 2012 in C.S.No.649 of 2012 filed by the respondents herein.

(2.) The facts in brief:

(3.) Submssions of the Appellant:-