LALITHAMMA Vs. V. SHOBHA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the respondent.

(2.) The parties shall be referred as per their status in the trial Court for the sake of convenience.

(3.) This appeal is filed by the defendants challenging the order dated 18.11.2019 passed by the Court of 37th Addl. City Civil and Sessions Judge, Bengaluru (CCH-38) in OS.No.1164/2019 whereby an application filed under 0 by the plaintiff came to be allowed.