PUSHPAWATI Vs. NARAIN PRASAD GUPTA

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 24 th November, 2012 of the Court of Additional District Judge (ADJ) (Central -07), Tis Hazari Courts, Delhi of dismissal of Suit No.15/2008 filed by the appellant consequent to rejection under Order VII Rule 11 of the Civil Procedure Code (CPC), 1908 of plaint therein, after issues had been framed and substantial evidence had been recorded in the suit.

(2.) NOTICE of the appeal was issued and thereafter the appeal was admitted for hearing and the Trial Court record requisitioned. Considering the nature of the controversy, the hearing of the appeal was expedited.

(3.) THE appellant instituted the suit from which this appeal arises, claiming the following reliefs: