CHANDRA REDDY Vs. SAROJAMMA

JUDGEMENT

(1.) Aggrieved by the order dated 2nd February 2016 passed on I.A.No.1 in O.S.No.1944/2014 by the XII Additional City Civil Judge, Bangalore, the appellants are before this Court under Order 43 Rule 1(r) of the Code of Civil Procedure.

(2.) Ranking of the parties would be referred to as they stand before the trial Court.

(3.) The brief facts of the case are: