N.BHAGYA Vs. GOWRAMMA

JUDGEMENT

(1.) The instant writ petition is filed by the plaintiff with a prayer to set aside the order dtd. 3/9/2019 passed by the Principal Civil Judge & JMFC, Anekal, on the application filed by the plaintiff under Order VI Rule 17 CPC in O.S.No.277/2012 vide Annexure-D.

(2.) Heard the learned Counsel for the petitioner and also perused the material on record.

(3.) The respondents though served, have remained unrepresented before this Court.