AMIT KUKREJA Vs. SHWETA SACHDEVA

JUDGEMENT

(1.) The present regular second appeal has been preferred by the defendant-appellant challenging the judgment and decree dtd. 31/3/2016 passed by the Trial Court and judgment and decree dtd. 24/8/2022 passed by the First Appellate Court.

(2.) The plaintiff-respondent in the present case had put in appearance on 29/11/2022, thus, waiving service.

(3.) With the consent of learned senior counsel appearing on behalf of the defendant-appellant and learned counsel appearing on behalf of the plaintiff-respondent, the matter is being taken up for final hearing. Photocopies of the records of the Courts below were called for vide order dtd. 2/5/2023.