RENUKAMMA Vs. RADHAMMA

JUDGEMENT

(1.) This revision under Section 115, Code of Civil Procedure is directed against the order in M.A. 17/08 dated 9.11.2009 on the file of Principal District Judge, Kolar, dismissing it and confirming the order passed by the trial court in P & SC.15/06 dated 29.3.2008 on the file of Civil Judge (Senior Divn.), Kolar.

(2.) Heard Sri Gowri Shankar, learned Counsel for the Petitioner.

(3.) Contextual facts which need reference are: