ASHA C. WADHWA Vs. JAYESH LAKHANI

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the order dated 12.01.2015 passed by the Court of XIX Additional Small Causes, Bengaluru, dismissing I.A.No.2 filed in S.C.No.124/2014, the defendant therein has preferred this revision petition.

(3.) The parties herein are referred to as per their ranking before the trial court for the sake of convenience.