ASHOK KUMAR CHAUDHARY Vs. ANITA KHURANA

JUDGEMENT

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

(2.) Appellant impugns order dtd. 4/3/2020 whereby recovery rights have been held to be maintainable against the appellant.

(3.) Learned counsel for the appellant contends that the rationale given in the impugned order is that the appellant has failed to plead in his written statement, that the genuineness of the driving license was verified at the time of giving an employment and as such any evidence led before the Court on the said aspect could not be considered.