VEENA Vs. M. C. JAYALAKSHMI

JUDGEMENT

(1.) The appeal in RFA No.550/2019 is filed by the appellant / Smt. Veena under Sec. 96 of the CPC, being aggrieved by the judgment and decree dtd. 20/2/2019 passed by the XXII Addl. City Civil and Sessions Judge, Bengaluru, in the suit in O.S.No.6423/2009.

(2.) The RFA Crob.No.21/2022 is filed under Order 41 Rule 22 CPC by the Cross-Objector / M. Bhaskar, praying to set aside the impugned order insofar as it relates to the finding over Issue No.3 and rejection of counter claim and to consequently decree the counter claim of the 3rd defendant in its entirety.

(3.) Both this appeal and cross objection being inter- connected, are taken up for hearing together and are disposed of by this common order. The parties shall shereinafter be referred to as per their ranks before the Trial Court, for the sake of convenience.