- (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 3.7.2006 of the High Court of Karnataka at Bangalore in M.F.A. No. 1603 of 2003 c.w. M.F.A. CROB No. 25 of 2004.
(3.) We have heard the learned counsel for the parties and examined the impugned judgment and other materials on record. On consideration of the material on record and the submissions made by the learned counsel for the parties, we are of the view that no interference is needed in the present appeal and, therefore, the same shall be dismissed for the reasons stated hereinafter.;