RAMRAMESHWARI DEVI Vs. NIRMALA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dated 01.09.2010 passed in Civil Miscellaneous Petition (Main) No. 1084 of 2010 and the order dated 25.10.2010 passed in Review Petition No. 429 of 2010 in Civil Miscellaneous Petition (Main) No. 1084 of 2010 by the High Court of Delhi at New Delhi.

(3.) The apparent discernible question which requires adjudication in this case seems to be a trivial, insignificant and small one regarding imposition of costs, but in fact, these appeals have raised several important questions of law of great importance which we propose to deal in this judgment. Looking to the importance of the matter we requested Dr. Arun Mohan, a distinguished senior advocate to assist this Court as an Amicus Curiae.