S DHANALAKSHMI Vs. NAGABHUSHANA REDDY

JUDGEMENT

(1.) Sri Prabhakara K. L., learned counsel for the petitioner and Sri Lourdu Mariyappa. A., learned counsel for the respondent.

(2.) The writ petition is admitted for hearing. With the consent of the parties, the matter is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 03.11.2018 passed by the trial Court by which the application for review filed by the respondent has been allowed and the order dated 09.02.2016 by which the plaint filed by the respondent is rejected, has been recalled.