KUMAR ENTERPRISES Vs. MAHINDRA AND MAHINDRA LIMITED

JUDGEMENT

(1.) All the revision petitions are connected and they are disposed of by a common judgment.

(2.) The counsel for the respondents points that the revision petitions Nos.7882 and 3278 of 2014 have become infructuous since decrees have already been passed in suits which are the subject of revisions. The Civil Revision Nos.7882 and 3278 of 2014 are disposed of as infructuous.

(3.) The other revision petitions are brought by the defendants aggrieved against the orders allowing for conditional defence to be given on furnishing security for a portion of the suit claim in summary suits instituted by the plaintiff.