KAILASH KUMARI SHARMA Vs. KAMLA DEVI

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dated 01.04.2021 whereby the application filed by the appellant under Order 9 Rule 13 Code of Civil Procedure (CPC for short) has been dismissed.

(3.) Subject suit was filed by the respondents for possession, permanent and mandatory injunction and for recovery of arrears of rent, mesne profits and damages.