PREETI SEHGAL Vs. SARLA SEHGAL AND ANR

JUDGEMENT

(1.) The present Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 read with 10 of Delhi High Court Act, 1966, assails a preliminary decree dated 20.01.2016, passed by a learned Single Judge of this Court in CS(OS) No.585/2011; tilted as 'Preeti Sehgal vs. Sarla Sehgal & Anr.'.

(2.) It is an admitted position that the impugned judgment and preliminary decree dated 20.01.2016 was impugned by the appellant in FAO (OS) No.54/2016; titled as "Preeti Sehgal vs. Sarla Sehgal & Anr.", which after a detailed hearing came to be dismissed on merits by a Division Bench of this Court vide order dated 30.05.2016.

(3.) It is further an admitted position that the appellant sought a review of the said order dated 30.05.2016, by way of Review Petition No.308/2016, which also came to be dismissed vide order dated 12.08.2016.