SATNAM CHAND KOHLI Vs. SRI NATH MALHOTRA

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 18th March, 2010 of the Court of Additional District Judge (ADJ)-03, (North) Delhi of dismissal of Civil Suit No.305/2008 (instituted on 20th November, 1997) filed by the appellant for recovery of Rs.7,02,000/- from the respondent/defendant on account of repayment of loan of Rs.4 lakhs.

(2.) The appeal is accompanied with an application for condonation of 3 years 2 months and 6 days delay in filing the same and with yet another application for condonation of 3 days delay in re-filing the appeal.

(3.) The reason given for the inordinate delay in filing the appeal is: