MANJULAMMA Vs. B.A.RAMESH

JUDGEMENT

(1.) Counsel submits that though the matter is listed today for admission, the same may be disposed of without issuing notice to the respondents. Submission is placed on record.

(2.) Counsel Sri.Akarsh Kumar., submits that the captioned appeal is filed to set-aside the portion of the order dtd.: 2/3/2022 passed by the Court of Addl.Senior Civil Judge & J.M.F.C., Devanahalli while dismissing the applications filed by plaintiff and defendants in O.S.No.773/2019.

(3.) Counsel submits that the Trial Court dismissed both the applications, however in the operative portion of the order, learned Judge has made an observation as under: