ALIGARH MUSLIM UNIVERSITY Vs. SUCHITA NAYYAR

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 1.08.2007 which had dismissed the first appeal filed by the Appellant i.e. Aligarh Muslim University and others on the ground that the delay of 85 days had not been explained in filing the appeal.

(2.) The present suit had been filed by Smt. Suchita Nayyar against the Aligarh Muslim University for recovery of Rs. 2,73,326/-. It was based on delivery of goods supplied by the plaintiff to the Defendant. The oral and documentary evidence had been led by the respective parties before the Trial Judge. The suit of the plaintiff had been decreed.

(3.) The first appeal had been filed by the Appellant. Without going into the merits of the case, the appeal had been dismissed on the ground of limitation. It was stated that the delay of 85 days had not been explained by the Appellants.