DURGA DEVI Vs. PREM LATA RAI

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 12.08.2004 of the Court of Additional District Judge (ADJ), Delhi of dismissal of suit No.811/2001 filed by the appellant.

(2.) THE said suit was filed by the appellant on 13.12.2001, pleading:

(3.) THE impugned judgment further records that the following preliminary issue was framed in the suit: