SUSHEELA G ULLAL Vs. N R D RANGAPPA

JUDGEMENT

(1.) Sri S. V. Raghavachar, Senior Counsel is appearing on behalf of the respondent in response to the emergent Notice directed to be issued as per order dated 6-3-1987. They are heard, and the appeal is admitted.

(2.) Both the Counsel requested that the question involved in this appeal is one of law and it lies within a small ambit and therefore, the appeal be heard for final disposal. Hence this appeal is heard on merits.

(3.) Plaintiff in 0. S. No. 2685/85 on the file of the XIII Additional City Civil Judge, Bangalore City is the appellant, as the suit came to be dismissed by the Judgment dated 29-8-1986 on the ground that the same was not maintainable as there was no jurisdiction in the Lower Court.