MANJU BHATNAGAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Admit.

(2.) The respondent has already entered appearance. With the consent of learned counsel for the parties this appeal has been heard for final disposal.

(3.) The appeal arises out of a judgment and order passed by the Court of Additional District Judge, Delhi whereby the plaint filed by the plaintiffs- appellants herein has been rejected under Order VII Rule 11 of the CPC on account of non-payment of proper Court Fee.