MANALI MALIK Vs. REKHA KHANNA

JUDGEMENT

(1.) THE appellants have challenged the decree for Rs.5,00,000.00 passed by the learned Trial Court in favour of the respondent and against the appellants.

(2.) THE appellants were the defendants and the respondent was the plaintiff before the learned Trial Court. For the sake of convenience, in this judgment, the parties shall be referred to as per their ranks before the learned Trial Court.

(3.) THE defendants contested the suit on various grounds inter alia:-