K.N.PRASANNA KUMAR Vs. ANUSUYA

JUDGEMENT

(1.) This appeal is filed by the appellant under Sec. 96 of CPC for setting aside the judgment and decree passed by the XXX Additional City Civil and Sessions Judge, Bangalore in O.S.No.5257/2013 dtd. 15/9/2016 for partly decreeing the suit.

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

(3.) The appellant was plaintiff and respondents were defendants before the Trial Court. The rank of the parties before the Trial Court is retained for the sake of convenience.