SHAMIM BANO Vs. JALALUDDIN

JUDGEMENT

(1.) This Second Appeal under Section 100 of the Code of Civil Procedure Code, 1908 (CPC) impugns the judgment and decree [dated 3rd February, 2017 in RCA No.156/2016 of the Court of Additional District Judge-3 (ADJ), East District, Karkardooma Courts, Delhi] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant / plaintiff against the judgment and decree [dated 22nd April, 2014 in Suit No.158/2007 (Unique Case ID No.02402C0214072007) of the Court of Senior Civil Judge, District East, Karkardooma Courts, Delhi] of dismissal, after full trial, of the suit filed by the appellant / plaintiff for recovery of Rs. 2,02,800/- from the respondent / defendant.

(2.) The appeal came up first before this Court on 21st April, 2017 and thereafter on 9th August, 2017 when though without indicating the substantial question of law arising, notice thereof was ordered to be issued and trial court record requisitioned. On none of the subsequent dates also any substantial question of law framed.

(3.) Today, none appears for the appellant / plaintiff. However, the counsel for the respondent / defendant points out to a lady standing in the Court and identifies her as the appellant / plaintiff.