M. KRISHNAMURTHY Vs. M. RAMACHANDRA

JUDGEMENT

(1.) This appeal is filed under Order XLIII Rule 1(r) read with Sec. 151 of Code of Civil Procedure, 1908, (for short, " CPC "), challenging the order dtd. 16/4/2025 passed on I.A.Nos. 1 and 4 in O.S.No.299/2023 by the XXXV Additional City Civil and Sessions Judge, Bengaluru (CCH-36).

(2.) The factual matrix involved in this appeal is as under:

(3.) The suit schedule property involved in this case is described as Survey No. 30/2 measuring 3 acres 7 guntas situated in Amruthhalli Village, Yelahanka Hobli, Bangalore North Taluk, so described in the plaint.