ASHA MALIK & ANR Vs. UMA SINGH

JUDGEMENT

(1.) C.M. No.29414/2018(exemption)

(2.) For the reasons stated in the application, delay of 75 days in re-filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of Code of Civil Procedure, 1908(CPC) is filed by the defendants in the suit impugning the judgment of the Trial Court dated 30.1.2018 by which trial court has decreed the suit for possession and mesne profits filed by the mother/respondent/plaintiff/Smt. Uma Singh. Smt. Uma Singh is the mother of the appellant no.1/defendant no.1. Appellant no.2/defendant no.2 is the husband of the appellant no.1/defendant no.1 ie appellants/defendants are wife and husband.