LAWS(KAR)-2022-2-166

T.M.SUJATHA Vs. NARAYANAPPA

Decided On February 03, 2022
T.M.Sujatha Appellant
V/S
NARAYANAPPA Respondents

JUDGEMENT

(1.) The petitioner being aggrieved by the order dtd. 28/10/2021, passed in O.S.No.304/2016 by the Additional Senior Civil Judge and CJM, Tumakuru, has filed this writ petition.

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

(3.) Heard learned counsel for petitioner and learned counsel for the respondents.