- (1.) Validity of judgment without framing issues with reference to Order VIII Rule 10 and Order XIV Rule 1 C.P.C. and nature and object of procedural law is involved in the present First Appeal.
(2.) Heard Sri Nripendra Mishra, learned counsel for the defendant-appellant.
(3.) This is defendant's appeal which has been filed praying to set aside the judgment and decree dated 24.11.2018 and 5.12.2018 respectively in O.S. No.361 of 2005 (Smt. Sneh Lata Gupta Vs. U.P. State Industrial Development Corporation Ltd.), passed by the Judge Small Causes Court/Additional Civil Judge (S.D.), Ghaziabad.;