DUSHYANT SINGH DABAS Vs. DINESH KUMAR

JUDGEMENT

(1.) CM Appl. No. 20232/2014 (exemption)

(2.) Application is disposed of.

(3.) Respondent filed a suit for recovery of Rs. 9,54,000/- together with interest and costs against the appellant, which has been decreed by the trial court vide impugned judgment and decree dated 4th September, 2014. Aggrieved by the judgment and decree, appellant has preferred this appeal.