SANTOSH DEVI Vs. SUNDER

JUDGEMENT

(1.) Delay condoned in filing and refiling the SLP.

(2.) This petition arises from the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 23/7/2024 in Regular Second Appeal No. 520/2020 by which the High Court dismissed the second appeal preferred by the petitioner herein and thereby affirmed the judgment and order passed by the First Appellate Court affirming the judgment and decree passed by the trial court dismissing the suit.

(3.) The petitioner is before us against the concurrent findings of three Courts.