SHAKUNTALA CHAWLA Vs. OM PRAKASH CHAWLA

JUDGEMENT

(1.) AS per Proviso 1 to Section 92 of the Indian Evidence Act 1872, a fact may be proved which would invalidate any document or which would entitle any person to any decree or order relating thereto; such as fraud, intimidation, illegality, want of due execution, want of capacity in any contracting party, want or failure of consideration, or mistake in fact or law.

(2.) APPELLANT Shakuntala Chawla, the sister-in-law of the respondents is aggrieved by the impugned judgment dated May 28, 2008, dismissing suit filed by her as not maintainable on the ground of limitation as well on the ground that such a suit is not maintainable.

(3.) THEREAFTER, impugned order dated May 28, 2008, was penned.