M. LAKSHMAMMA Vs. M.NAGARAJU

JUDGEMENT

(1.) This appeal is directed against the Judgment and order dated 31st July, 2014 passed in Miscellaneous No.655 of 2012 by the XVIII Additional City Civil Judge, Bangalore. The appellant is the petitioner in Miscellaneous No.655 of 2012 filed under Order IX Rule 13 read with Section 151 of the Code of Civil Procedure seeking to set side the judgment and decree dated 09th April, 2008 passed in OS No.3798 of 2003 and to restore the same, which came to be dismissed by the trial Court by its order dated 31st July, 2014. Being aggrieved by the said judgment and order, the appellant has presented this appeal.

(2.) Brief facts of the case are as under:

(3.) After considering the material on record produced by the parties, by its judgment and order dated 31st July, 2014, the trial Court dismissed the Miscellaneous Petition filed under Order IX Rule 13 of Code of Civil Procedure. Being aggrieved by the said order, the appellant-defendant No.1 has preferred this appeal on various grounds.