SUBHADARA Vs. SURENDER SINGH AND ORS.

JUDGEMENT

(1.) All the appeals are taken up together and a common judgment is being passed.

(2.) The appellant has challenged the judgment and order dated 04.04.2015 passed by the Additional District Judge, (North) Rohini Courts, Delhi in RCA Nos. 58/2014, 59/2014 and 60/2014 whereby the judgment and decree dated 14.08.2014 passed by the Trial Court in Suit Nos. 298/11, 299/11 and 300/11 dismissing the suit under Order VII Rule 11 CPC has been upheld and affirmed.

(3.) The appellant is the sister of respondents No. 1, 2, 3, 5 and 6 and daughter of respondent No. 4; respondents No. 1 to 3 being her real brothers whereas respondents No. 5 and 6 are her real sisters.