SAROJ YADAV Vs. UTTRA CHAUDHARY AND ORS.

JUDGEMENT

(1.) C.M. No.15810/2015

(2.) The application stands disposed of. RSA 305/2015 and C.M. No.15809/2015

(3.) The appellant has preferred the present second appeal to assail the judgment and decree dated 11.05.2015 passed by the learned Additional District Judge-06, South District, Saket Courts, New Delhi in RCA 9/2015, preferred by the appellant/ defendant, challenging the judgment and decree passed by the Civil Judge (West) in Suit No.631/2010 - filed by respondent No.1.