SAROJINI Vs. JANAKI S NARAYAN AND OTHERS

JUDGEMENT

(1.) Though notice issued to Respondent No. 10 is served, he remained absent.

(2.) Heard the learned counsel for the appellant. Perused the records.

(3.) Being aggrieved by the order, dated 31.05.2017 passed by the VIII Additional City Civil and Sessions Judge, Bengaluru (CCH-15) in miscellaneous Petition No. 152/2013 under Order IX, Rule 9 of CPC, the appellant (petitioner) herein is before this court.