DAKSHAYANAMMA Vs. DAIVAJNA CREDIT CO-OPERATIVE SOCIETY

JUDGEMENT

(1.) This appeal is filed by the appellant-plaintiff under Sec. 96 of the Code of Civil Procedure, 1908 (for short 'CPC') for setting aside the impugned order dtd. 11/10/2017 passed by the LII Additional City Civil and Sessions Judge, Bengaluru in O.S.No.1202/2008 for having dismissed the suit on the preliminary issue.

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

(3.) The ranks of the parties before the Trial Court is retained for the sake of convenience.