SANGEETA AGARWAL Vs. JAWAHAR LAL NEHRU SPORTS TRUST

JUDGEMENT

(1.) Cm No.29727/2018 (for exemption).

(2.) The application stands disposed of.

(3.) This Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 27th February, 2018 in RCA No.13/17 of the Court of the Additional District Judge (West)] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 20th December, 2016 in CS SCJ No.9937/16 of the Court of the Civil Judge-04 (West)] of dismissal of suit filed by the appellant/plaintiff for recovery of Rs. 2,85,000/- along with interest from the respondent/defendant/Trust.