IQBAL SINGH Vs. ANJANA DEVI

JUDGEMENT

(1.) THIS appeal arise out of the judgment/decree dated 20th December, 1999 passed by the learned Additional District Judge, Delhi, by the learned judge had held Issue No. 4 in favour of the respondents 1 and 2 and against the appellant and dismissed the suit of the appellant/plaintiff on the ground that the suit was barred under Order II Rule 2 of the Code of Civil Procedure.

(2.) THE facts of the case briefly stated are as follows:-

(3.) SINCE the other issues were held in its favour the appellant has challenged the finding of the learned Additional District Judge only on the issue No. 4 which reads as follows: "issue No. 4: - Is the suit barred by Order 2 Rule 2 CPC, if so, to what effect? O. P. D. "