NIKHILESH KUMAR Vs. HARSHA CHITRANSHI

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of. RFA 371/2013, CM No.12362/2013 (for condonation of 329 days delay in filing the appeal), CM No.12363/2013 (for extension of time for making up deficiency in Court Fees) and CM No.12364/2013 (for condonation of 8 days delay in re-filing)

(3.) The appeal impugns the order (dated 07.04.2012 in Suit No.407/2010 of the Court of Additional District Judge, South-West, New Delhi) of rejection of plaint in a suit filed by the appellant for recovery of Rs.3,74,000/- from the respondent.