D. LALITHAMMA Vs. D. SATHYANARAYANA

JUDGEMENT

(1.) This appeal is filed challenging the order passed on I.A.Nos.7, 8 and 14, dated 31.05.2014 in R.A.No.165/2000 by the Itinerary Court of Senior Civil Judge, Pavagada.

(2.) Brief facts leading to the filing of this petition are as under:

(3.) Heard learned counsel for the appellants and learned counsel for the respondents appearing through video conferencing.