RAHAMATH BEE Vs. AHESAN PASHA

JUDGEMENT

(1.) Though this appeal is listed to consider I.A. No.1 of 2018 regarding condonation of delay of 516 days in filing the appeal, having condoned the same, with the consent of learned counsel on both sides, the appeal is heard finally.

(2.) For the sake of convenience, the parties are referred to, in terms of their status before the trial Court.

(3.) This appeal is filed by the defendants in O.S.No.4252 of 2015 assailing the ex parte judgment and decree passed by 42nd Additional City Civil and Sessions Judge, Bangalore city (CCH. No.43), dated 21.06.2016.