LAWS(KAR)-2025-3-215

M.R. ANANDA RAJU Vs. GOWRAMMA

Decided On March 04, 2025
M.R. Ananda Raju Appellant
V/S
GOWRAMMA Respondents

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellant challenging the order on IA No.1 dtd. 19/1/2022 passed by the VI District and Sessions Judge, Bangalore Rural, Bengaluru and consequently dismissed the appeal on RA No.251/2020.

(2.) For convenience, the parties are referred to based on their rankings before the trial Court. The appellant was plaintiff No.1, respondents no.1 to 3 were defendants No.2 to 4 and respondents no.5 and 6 were plaintiffs no.2 and 3.

(3.) The brief facts leading rise to the filing of this appeal, are as follows: