ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed by plaintiff No.1 against the final judgment and order dated 13.07.2016 passed by the Division Bench of the High Court of Delhi at New Delhi in R.F.A.(OS) No.147 of 2013 whereby the High Court dismissed the appeal filed by Plaintiff No.2 (since dead) and the appellant (plaintiff No.1) herein and confirmed the judgment and order dated 11.10.2013 of the Single Judge of the High Court in C.S.(O.S.) No.1502 of 2010.
(3.) In order to appreciate the controversy involved in the appeal, it is necessary to set out the facts of the case.;