SOWBHAGYAMMA Vs. DIVYA SHREE

JUDGEMENT

(1.) 1. By consent of learned counsel for the parties, the matter is taken up for final hearing.

(2.) Aggrieved by the order dated 26.02.2020 passed by XII Additional City Civil and Sessions Judge, Bengaluru on I.A.No.1 in O.S.No.9263/2019, defendant nos.1, 3 and 4 therein have preferred this appeal.

(3.) For the sake of convenience, the parties are referred to by their status in the original suit.