H S RANGA SWAMY Vs. BANGARAMMA

JUDGEMENT

(1.) This is a sad case of the plaintiff who feels aggrieved by the order dated 3rd of February, 1983 made by the Court of the IV Additional Small Causes, Bangalore City, on I A. NO.VIII in S.C. No. 7778 of 1980.

(2.) IA.No. VIII was filed by second defendant under Order VI Rule 11 C.P.C. asking the Court to strike her out as a party as there was no cause of action disclosed in the plaint against her relatable to the relief prayed.

(3.) The revision petitioner filed his objections inter alia contending that one Ramu - husband of the first defendant was the tenant and that the second defendant was also residing in the suit schedule premises and she had at sonu point of time offered to pay the rent and in fact sent the rent by money order.