CHETAN SAPRA Vs. DARSHANA RANI

JUDGEMENT

(1.) CM No.13863/2015 (Exemption) Allowed subject to just exceptions.

(2.) This is an application seeking condonation of delay of 217 days in filing the appeal.

(3.) The appeal has been filed against and a judgment and decree dated 23.08.2014 whereby the appellant/defendant no.1 was sued for recovery of money amounting to Rs.3,46,500/-.