HAR PYARI Vs. GEETA MISHRA

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant under Section 100 read with Section 151 CPC against the judgment dated 26.9.2012 passed by the learned Additional District Judge dismissing the appeal of the appellant and upholding the judgment dated 22.12.2011 passed by the learned trial court.

(2.) THE only grievance which the learned counsel for the appellant has raised before this court is that principles of natural justice have not been followed in the instant case. It has been urged that the appellant was not given sufficient opportunities for adducing her defence and consequently, the judgment and the decree passed by the trial court on 22.12.2011 and upheld by the first appellate court on 26.9.2012, is not sustainable in the eyes of law.

(3.) ON the pleadings of the parties, following two issues were framed:-