DAKSHAYINI K. Vs. RANI MANORAMA B. S.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned counsel for caveator-respondent No.1.

(2.) This petition is filed by the petitioner-plaintiff aggrieved by the order dtd. 1/8/2025 passed on I.A.No.5 in O.S.No.7012/2023 by XI Additional City Civil and Sessions Judge, Bengaluru and consequently, allow the said application, which was rejected by the trial Court.

(3.) Parties are referred to as per their status before the trial Court.