LAWS(SC)-2009-7-190

B V SMITHA RANI Vs. M K GIRISH

Decided On July 20, 2009
B V SMITHA RANI Appellant
V/S
M K GIRISH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the appellant.

(3.) In spite of service of notice, nobody has entered appearance on behalf of the respondent to contest the prayer made in this appeal.