RAMAN JAIN Vs. MAGAN MALA JAIN & ORS

JUDGEMENT

(1.) Cm No. 284/2019 (Exemption)

(2.) For the reasons stated in the applications, delays in filing and re-filing are condoned, subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the plaintiff in the suit impugning the Judgment of the trial court dated 02.08.2018 by which the trial court has decided the preliminary issue against the appellant/plaintiff, and as per this decision on the preliminary issue, the suit filed by the appellant/plaintiff for declaration, partition, injunction, recovery of mesne profits etc. has been held to not be maintainable.