SRI. D. LOGAN Vs. SMT. RADHA V.

JUDGEMENT

(1.) This appeal is preferred by the defendant in OS No. 8088/2010 challenging the judgment and decree dated 16.1.2016 passed by the XX Addl. City Civil and Sessions Judge (CCH-32), Bengaluru City.

(2.) I have heard the arguments of the learned counsel for the appellant. Perused the records.

(3.) Though respondent was served with notice, she remained absent and no representation.