CHANDRA DEEP SINGHAL Vs. MAMTA BISHT

JUDGEMENT

(1.) Present Civil Revision has been filed by the revisionist against the judgment and decree dated 20.08.2014 passed by 1st Additional Civil Judge (S.D.), Dehradun in Original Suit no.560 of 2008, Smt. Mamta Bisht vs. Chandra Deep Singhal.

(2.) The suit for specific performance of contract and in the alternative for the recovery of money was filed by the plaintiff (respondent herein) before the court below, in which, the written statement was filed and issues have already been framed. Issue no.4 was framed to the effect as to whether the suit was barred under Order 7 Rule 11 CPC. The said issue was decided by 1st Additional Civil Judge (S.D.), Dehradun on 20.08.2014 against the defendant. Hence, the present civil revision.

(3.) The main grounds taken in the present revision are reproduced hereinbelow for convenience: