SUNANDA Vs. K.N. NARAYANA REDDY

JUDGEMENT

(1.) This appeal by the appellant -plaintiff is directed against the judgment and decree dated 8.9.2009 passed by the 17th Addl. City Civil Judge, Bengaluru City in O.S. No. 5926/2002.

(2.) By the impugned judgment and decree, the Trial Court has dismissed the suit of the plaintiff.

(3.) Aggrieved by that, the appellant -plaintiff has filed this appeal.