AMRIT KAUR Vs. OMESH KUMAR

JUDGEMENT

(1.) While deciding the issue no.4 on 25/6/2008, the learned Trial Court directed the appellant-plaintiff to amend the valuation clause and to pay court fee accordingly. The said order, passed in Original Suit No. 124 of 2005, was not complied with by the appellant-plaintiff. Therefore, the said Original Suit has been rejected under Order VII Rule 11 (b) (c) of the Code of Civil Procedure, 1908.

(2.) Civil Miscellaneous Application (IA No.15381 of 2024), filed by the appellant-plaintiff, is taken on record.

(3.) Heard Mr. P.C. Maulekhi, learned counsel for the appellant and Mr. Siddhartha Singh, learned counsel for the respondents.