G SRINIVAS Vs. N BHARATHI

JUDGEMENT

(1.) Sri. K.N. Phanindra, Senior counsel on behalf of Smt.Vaishali Hegde, for the appellant and Sri.B.G.Nanjundaradhya, counsel for caveator/ respondent, appeared in person.

(2.) The captioned appeal is filed to set aside the order dtd. 7/2/2026 passed by the Court of the I Additional City Civil and Sessions Judge (CCH-2) at Bengaluru on I.A.No.1 in O.S.No.2202/2025.

(3.) As this appeal is filed under Order 43, the scope of inquiry is limited only to the impugned order arising from the interlocutory application. It does not extend to the merits of the main suit.