MOHD YAMEEN Vs. SATENDER SINGH SIROHI

JUDGEMENT

(1.) This is an appeal against order dated 19th February 2016 by which the suit filed by the Appellant/Plaintiff (hereinafter, "Plaintiff") has been rejected as being barred under Order II Rule 2 of the Code of Civil Procedure, 1908 (hereinafter, "CPC").

(2.) The suit filed by the Plaintiff is one for recovery of money paid to the Defendant. Admittedly, the Plaintiff had filed an earlier suit seeking the following prayers.

(3.) The cause of action in the said suit was pleaded as under: