JOTINDER SHARMA Vs. SEEMA CHOWDHARY & ANR

JUDGEMENT

(1.) On the last date, arguments were heard in the appeal. At that stage, the parties stated that they wish to explore the possibility of a settlement.

(2.) Today, it is reported that no settlement could be reached between the parties. Accordingly, I proceed to dispose of the appeal.

(3.) The present second appeal is directed against the judgment dated 18.12.2014 passed by the learned District & Sessions Judge, South District, Saket in RCA No.37/2013 titled Jotinder Sharma v. Dr Seema Chowdhury & Anr., whereby the First Appellate Court dismissed the first appeal preferred by the appellant/defendant and affirmed the judgment and decree passed by the SCJ-cum-RC, Saket Courts in CS No.348/2011, titled Dr. Seema Chowdhury v. Jotinder Sharma.