SUNIL MEHRA Vs. BABY RASHMI MEHRA AND ORS.

JUDGEMENT

(1.) THE appeal is preferred by the 1st defendant against the judgment of the learned Single Judge in Suit No. 290 of 1989 dated 23.5.1996 and CM 855/96 is for stay of operation of the decree.

(2.) THE suit was filed in 1989 by Baby Rashmi Mehra and Mrs. Seema Mehra, minor daughter and wife of the appellant. While the appellant was impleaded as the 1 st defendant, his father and four brothers were impleaded as defendants 2, 3 to 6. The grandmother of the 1 st defendant was impleaded as the 7th defendant.

(3.) THE parties adduced oral and documentary evidence. The learned Single Judge in his judgment dated 23.5.1996 decreed as follows :