BEERMATI DEVI Vs. CHANDAN SINGH & ORS

JUDGEMENT

(1.) Cm No.33677/2018 (for exemption)

(2.) The application is disposed of.

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 28th March, 2017 in RCA DJ No.60903/2016 of the Court of Additional District Judge-08 (West)] in First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 4th October, 2013 in Suit Old No.678/2000 and New No.406/2011/02 of the Court of Senior Civil Judge (West)] of dismissal of the suit filed by the appellant/plaintiff against the eight respondents/defendants.