JAYANTH R MANAY Vs. P S SETHI

JUDGEMENT

(1.) C.R.P.No.246/2011 is filed for setting aside the judgment and decree dated 20.06.2011 in Small Causes Case No.1554/2009 by the III Addl. Senior Civil Judge, Bengaluru (SCCH-18) regarding dismissal of the suit.

(2.) C.R.P.247/2011 is for setting aside the judgment and decree passed in S.C.No.1554/2009 allowing the counter claim of the respondent/defendant and directing the petitioner/plaintiff to pay a sum of Rs.16,000/- to the defendant without interest .

(3.) For the sake of convenience, the parties herein are referred as per their ranking before the Court below.