RENUKA SESHADRI Vs. SHOBHA PRABHAKAR

JUDGEMENT

(1.) Heard Shri Suresh S.Lokre, learned Advocate for appellant and Shri Anup Seetharama Rao for Shri B.C.Seetharama Rao, learned Advocate for respondent.

(2.) For the sake of convenience, parties shall be referred to as per their status in the plaint.

(3.) The application, I.A.No.1/2018 under Section 151 CPC is filed with following prayer: