LAKSHMAMMA Vs. ANUSUYA CHIKKAHANUMANTHA RAJU

JUDGEMENT

(1.) This appeal is filed by the plaintiffs under Order 41 Rule 1 read with Sec. 96 of CPC for setting aside the judgment of dismissal of the suit in OS No.4827/2006 dtd. 12/12/2014 on the file of XXIV Addl. City Civil and Sessions judge, Bangalore.

(2.) Heard the arguments of learned counsel for the appellants and learned counsel for the respondents.

(3.) The appellant No.1 was the plaintiff and the respondents were the defendants before the Trial Court and the ranks of the parties are retained for convenience.