GEETA DEVI Vs. COMMISSIONER MUNICIPAL CORPORATION

JUDGEMENT

(1.) Proceedings of this matter have been taken up through video conferencing.

(2.) Heard on admission and formulation of substantial question of law in second appeal preferred by the appellant/plaintiff.

(3.) By the impugned judgment and decree, the first appellate Court has dismissed the appeal preferred by the appellant/ plaintiff affirming the judgment and decree of the trial Court dismissing the suit of the appellant/ plaintiff.