MUNIYAMMA Vs. SEENAPPA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) The appellant was petitioner No.1 in FDP No.1/2009 (Final Decree Proceedings). Being aggrieved by order dated 03.12.2015 passed by the II Additional Principal Judge, Family Court at Bengaluru, on an application filed under Order XX Rule 18 read with Section 54 of Code of Civil Procedure, 1908 (CPC), this appeal has been preferred.

(3.) For the sake of convenience, parties shall be referred to in terms of their status before the Family Court.