GYANO DEVI Vs. KANCHAN CHOPRA

JUDGEMENT

(1.) C.M. (M) No. 1095/2012 and C.M. Nos. 17283 -84/2012.

(2.) THIS petition under Article 227 of the Constitution of India impugns the concurrent judgments of the courts below; of the trial court dated 10.2.2011 and the first appellate court dated 9.8.2011; by which the application of the petitioner/tenant under Order IX Rule 13 of Code of Civil Procedure, 1908 (CPC) has been dismissed.

(3.) IN the application, under Order IX Rule 13 CPC filed by the petitioner herein, evidence was led by both the parties, and the impugned orders have been passed considering the evidences which were led by both the parties.