V S GADIGACHALLAM Vs. A NAGARAJ

JUDGEMENT

(1.) Mr.Arun C.Mohan, learned counsel on record for sole plaintiff and Mr.R.Sathish Kumar, learned counsel on record for both the defendants are before this Commercial Division.

(2.) By consent of both the learned counsel, the main suit itself is taken up for disposal.

(3.) Before I proceed further, it is necessary to record that both aforesaid learned counsel drew my attention to Order XIII-A of amended 'The Code of Civil Procedure, 1908' ('C.P.C.' for brevity) as amended by 'The Commercial Courts Act, 2015' ('said Act' for brevity).