LAWS(KAR)-2018-11-129

IRSHAD BAIG Vs. CHOWRAMMA

Decided On November 28, 2018
Irshad Baig Appellant
V/S
CHOWRAMMA Respondents

JUDGEMENT

(1.) Heard the appellant's counsel and learned counsel for respondent No.8 at the time of admission.

(2.) The plaintiff in O.S.No.27217/2011 on the file of the XXVIII Additional City Civil Judge, Mayo Hall, Bengaluru, has preferred this appeal aggrieved by the order dated 22.09.2014 passed on application filed under Order 7 Rule 11 (a) and (d) by respondent No.8.

(3.) The appellant's suit is for the following reliefs: