NOUSHAD BEGAM Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The instant first appeal under Sec. 96 CPC has been filed by the plaintiff against the impugned judgment and decree dtd. 8/5/2025 passed by the court of Civil Judge(Senior Division) Bulandshahar in O.S. No. 382 of 2024 Smt.Noushad Begam vs. Punjab National Bank and others, whereby the application of defendant no.3 under Order 7 Rule 11(d) CPC has been allowed and consequently, the plaint has been rejected on the ground that the suit was barred under Sec. 34 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002( SARFAESI Act, 2002).

(2.) The facts leading to the present appeal in a nutshell are as under:-

(3.) The plaintiff has claimed the following reliefs from the court:-