ANITA RANI Vs. ASHOK KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The two money suits filed by her having been dismissed by the trial Court, but decreed by the First Appellate Court and the decrees so passed by the First Appellate Court having been reversed by the High Court in two second appeals, the plaintiffappellant is back to square one and is before us in the above appeals.

(3.) We have heard Shri Rajiv Bhalla, learned counsel for the appellant and Shri Nidhesh Gupta, learned senior counsel for the respondents.