HARVINDER SINGH CHADHA Vs. SARAN KAUR CHADHA

JUDGEMENT

(1.) FAO (OS) No.252/2014 arising from CS(OS) No.1333/2002 came up first for admission on 20th May, 2014 when, not finding any clarity in the memorandum of appeal, while renotifying the same on 26th May, 2014, the file of CS(OS) No.1333/2002 was also sent for. FAO(OS) No.416/2013 also arising from CS(OS) No.1333/2002 was listed on 20th May, 2014 and was also ordered to be renotified on 26th May, 2014.

(2.) ON perusal of the file of CS(OS) No.1333/2002 on 26th May, 2014, it prima facie appeared to us that the suit itself was not maintainable. The counsel for the appellant/plaintiff however stated that he was not prepared to address on the said aspect and on his request, the appeals and the suit were adjourned to 29th May, 2014.

(3.) WE have perused the files of all the three suits.