AVTAR KAUR Vs. ZULEIKHA KARNIK

JUDGEMENT

(1.) For the reasons stated in the application, the delay in filing the application is condoned and the application is disposed of.

(2.) For the reasons stated in the application, the delay in re-filing the application is condoned and the application is disposed of.

(3.) The Plaintiff has approached this Court by invoking Order XXXVII of Code of Civil Procedure, 1908. The prayers made in the suit read as under;