Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal arises from the final judgment and order dated 20.09.2011 passed by the High Court of Karnataka at Bangalore in RFA No.1128 of 2008 whereby the High Court set aside the judgment of the Trial Court and decreed the suit filed by the plaintiff.
(3.) In order to appreciate the issues involved in the appeal, it is necessary to set out the relevant facts hereinbelow.;