AAS MOHD Vs. RENU SETH

JUDGEMENT

(1.) C.M. No. 21005/2015

(2.) The application stands disposed of.

(3.) The present second appeal has been preferred to assail the judgment and decree dated 07.09.2015 passed by the learned Additional District Judge, Rohini Courts, Delhi in RCA No.70/2015 preferred by the appellant/ defendant. By the impugned judgment, the said first appeal had been dismissed and the judgment of the Trial Court, namely the ACJ-cum-ARC (North West), Rohini Courts, Delhi passed in the Suit No.316/2012 on 08.02.2013 affirmed.