NOOR MATALDA SEQUIRA Vs. H M ANIL KUMAR

JUDGEMENT

(1.) This appeal is preferred by the appellant who was the defendant before the Trial Court in O.S.No.33/2014 on the file of the Principal Civil Judge, Hosanagara.

(2.) Though the matter has come up for admission before this Court, with the consent of the learned Counsel for both the parties, the matter is heard and disposed of finally.

(3.) The parties herein shall be referred to as per their ranking before the Trial Court.