D.V. GIRIJA Vs. VENKATAIAH

JUDGEMENT

(1.) The petitioner being aggrieved by the order dtd. 8/9/2021, passed on I.A. No. 6 in O.S. No. 162/2014 by the Addl. Civil Judge and JMFC, Ramanagara, has filed the present writ petition.

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

(3.) Though notice was issued to the respondents, inspite of service of notice, respondents remained unrepresented. Heard learned counsel for the petitioner.