VISHWANATHA N.V. Vs. VIJAYA TULASIRAM

JUDGEMENT

(1.) This matter was listed for admission and notice issued against respondent Nos.1 to 3 held sufficient and unrepresented.

(2.) Heard the learned counsel for the petitioners.

(3.) The petitioners are before this Court praying this Court to set aside the order dtd. 28/5/2021 passed by the IX Additional City Civil and Sessions Judge, Bangalore, in O.S.No.3704/2015 and allow the IA filed under Order 7 Rule 11(a)(b) and (d) of CPC.