D.JAYANNA Vs. JOTHI CHANDANI

JUDGEMENT

(1.) This appeal is filed by the appellant/plaintiff under Sec. 96 of CPC for setting aside the judgment of dismissal of the suit of the plaintiff passed by the XXXI Addl. City Civil and Sessions Judge, Bangalore in O.S.No.10773/2006 dtd. 28/8/2014.

(2.) Heard the arguments of learned counsel for the appellant. The respondent is served and unrepresented.

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