STATE OF J AND K Vs. SEEMA JAMWAL

JUDGEMENT

(1.) The facts leading to the filing of this Civil 1st Appeal, directed against Decree and judgment dated 20.08.2007 of the learned Additional District Judge, Jammu, whereby Respondents' Suit No. 35/Civil was decreed for Rs. 5,40,000/- along with interest @ 7% per annum against the Appellants, are as follows:

(2.) The Suit was contested by the Appellants on various Out of the pleadings of the parties, the trial Court framed issues, which are reproduced hereunder for reference:

(3.) Whether the Suit against Defendant No. 3 is not maintainable? if so, why? O.P. Defendant No. 3.