(O&M) Surjit Kaur vs Karamjit Kaur
2023 Latest Caselaw 1712 P&H

202           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                    RSA-2161-2000 (O&M)
                                                    Date of Decision: 25.01.2023

Surjit Kaur                                                    ...... Appellant

                                  Versus

Karamjit Kaur and others                                       ......... Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present :     Mr. Kamal Joshi, Advocate,
              for the appellant.

                                            *****
RAJBIR SEHRAWAT, J. (ORAL)

This appeal has been filed by the appellant/plaintiff under

Section 41 of the Punjab Courts Act for setting aside the judgment and

decree dated 28.10.1998 passed by the Trial Court and judgment and decree

dated 17.01.2000 passed by the Appellate Court.

Learned counsel for the appellant submits that he has no

instructions to plead the case.

Dismissed as not pressed.

(RAJBIR SEHRAWAT) JUDGE 25.01.2023 adhikari Whether speaking/reasoned Yes/No Whether Reportable Yes/No

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