LAWS(DLH)-2017-12-163

KAMLESH DEVI Vs. SHYAM SUNDER TYAGI & ORS

Decided On December 04, 2017
KAMLESH DEVI Appellant
V/S
Shyam Sunder Tyagi And Ors Respondents

JUDGEMENT

(1.) Ia No. 14219/2017 (for exemption)

(2.) Application stands disposed of.

(3.) This is yet another misconceived suit of the category dealt with by this Court in Neelam Vs. Sada Ram,2013 SCCOnLine(Del) 384, Naval Kishore Vs. Shri Jugal Kishore , Bala Devi Vs. Chhotu Ram,2013 SCCOnLine(Del) 1159, Rajat Khanna Vs. R.P. Khanna, 2013 200 DLT 203, Harvinder Singh Chadha Vs. Saran Kaur Chadha,2014 SCCOnLine(Del) 3413, Jai Narain Mathur Vs. Jai Prakash Mathur, 2016 228 DLT 515, Satyawati Vs. Suraj Bhan,2017 SCCOnLine(Del) 7961, Sunny (Minor) Vs. Raj Singh, 2015 225 DLT 211, Surender Kumar Vs. Dhani Ram, 2016 227 DLT 217, and Sagar Gambhir Vs. Sukhdev Singh Gambhir, 2016 231 DLT 247.