ARUN KHANNA Vs. RENU SHARMA

JUDGEMENT

(1.) This appeal is directed against a judgment and order of the learned Trial Court dtd. 3/9/2019, by which a recovery suit filed by the plaintiff [appellant herein] has been dismissed, on an application of the defendant [respondent herein] under Order VII Rule 11 of the Code of Civil Procedure, 1908 ["CPC"].

(2.) Notice was issued in the appeal on 21/10/2019. The Trial Court record has also been summoned and is available.

(3.) The appeal is admitted, and has been taken up for hearing forthwith with the consent of the parties.