ANNARAO Vs. DNYANOBA

JUDGEMENT

(1.) Not on Board. Mentioned. Taken on Board.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) The Petitioner is aggrieved by the order dated 14.09.2015 passed by the learned Trial Court below application Exhibit5 which was filed under Order 38 Rule 5 of the Code of Civil Procedure in RCS No.442/2015.