BIMAL KAUR & ANR. Vs. JOGINDER KAUR

JUDGEMENT

(1.) C.M.No.5119 -C of 2009

(2.) THIS is an application under Section 151 of the Code of Civil Procedure for exemption from filing certified copy of the judgment and decree of the learned trial Court. For the reasons stated in the application, CM. is allowed, the filing of certified copy of the judgment and decree of the learned trial Court dated 03.03.2007, is ordered to be dispensed with.

(3.) THE suit was contested, wherein the relationship of plaintiff/appellants with Jagir Singh was denied. It was pleaded that she was merely appointed as servant for looking after Jagir Singh.