CHHAYA DEVI Vs. RAJENDRA MEHTA

JUDGEMENT

(1.) This is a First Appeal filed by the plaintiff against the judgment dated 10.12.2013; whereby the suit has been dismissed under provision of Order 7 Rule 11 of the CPC.

(2.) The facts of the case in short are as under :-

(3.) Being aggrieved by the above order the plaintiffs have filed an appeal before DRAT which is registered and pending as Appeal No.13 of 1999. After filing the aforesaid appeal the plaintiffs have approached the Civil Court by filing the present suit claiming following relief :-