M. ROOPAVATHI Vs. B.V. VENKATESH

JUDGEMENT

(1.) This writ petition is filed praying to quash the impugned order dtd. 16/7/2021, on the file of the Principal Senior Civil Judge, Bengaluru Rural District, Bengaluru ('the Appellate Court' for short) passed in M.A.No.52/2021 vide Annexure-K and to quash the impugned order dtd. 1/7/2021 passed by III Additional Civil Judge (Junior Division), Bengaluru Rural District, Bengaluru passed in O.S.No.537/2021 on I.A.No.I vide Annexure-G.

(2.) The petitioner herein is the appellant in M.A.No.52/2021 and plaintiff in O.S.No.537/2021 and the respondent herein is the respondent in M.A.No.52/2021 and defendant in O.S.No.537/2021.

(3.) Heard the learned counsel for the petitioner as well as respondent and perused the records.