S. USHA KIRAN Vs. ASHA KIRAN

JUDGEMENT

(1.) Even though the matter is posted for admission, with the consent of the learned counsel for the parties, the matter is taken up for hearing.

(2.) This petition is filed by the petitioner-defendant under Sec. 18 of the Small Causes Courts Act challenging the judgment and decree dtd. 4/1/2023 passed by the Court of the Small Causes Judge, Bengaluru in S.C.No.697/2021.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.