S. ANANTH Vs. SARITHA SATISH

JUDGEMENT

(1.) This appeal is filed by the appellant/ defendant under Sec. 96 of CPC for setting aside the judgment and decree dtd. 1/10/2018 passed by the XXV Additional City Civil And Sessions Judge, Bengaluru, in O.S. No.6194/2010.

(2.) Heard arguments of the learned counsel for the appellant and respondents.

(3.) Ranking of the parties before the trial Court is retained for the sake of convenience.