CHANDERBHAN ARORA Vs. ANITA C. ARORA

JUDGEMENT

(1.) The 1st Defendant has filed her Affidavit-in-lieu of Examination-in-Chief under Order XVIII, Rule 4 of the Code of Civil Procedure, 1908 dtd. 6/6/2022. The 1st Defendant, Mrs.Aneeta Chanderbhan Arora, aged 65 years, is present before the Court today and has stated on oath that what is stated in this Affidavit is true to her own knowledge. Accordingly, the Affidavit-in-lieu of Examination-in- Chief of Mrs. Aneeta Chanderbhan Arora is taken on record and marked as Exhibit "D-1". Along with the Affidavit of Evidence of Mrs. Arora, a compilation of documents on behalf of the 1st Defendant has also been tendered.

(2.) As far as the documents at Sr. Nos. 1 to 8 are concerned, the same are fully admitted by the Plaintiff. In other words, the existence as well as the contents of the documents at Sr. Nos. 1 to 8 are admitted by the Plaintiff. In these circumstances, the documents at Sr. Nos. 1 to 8 are marked as Exhibits "D-2" to "D-9" respectively.

(3.) As far as the documents at Sr. Nos. 9 and 10 are concerned, the existence of these documents is admitted but the contents are denied. In these circumstances, the documents at Sr. Nos. 9 and 10 are marked as Exhibits "D-10" and "D-11" subject to the proof of the said contents of the documents.