GAURAV KHATTAR Vs. VIRENDER AGGARWAL

JUDGEMENT

(1.) This is a first Appeal under Sec. 96 under the Code of Civil Procedure, 1908 ('CPC') against the Judgment and Decree dtd. 10/6/2016 ('Impugned Judgement') passed in Civil Suit No.2626/2016 ('Suit') by the Court of District and Sessions Judge, East, Karkardooma Courts, Delhi ('Trial Court').

(2.) By way of the Impugned Judgment, the Suit filed by the Respondent was decreed against the Appellant for ?5,15,000/- along with interest @12% per annum from the date of filing of Suit till its realization.

(3.) Along with the present Appeal, the Appellant has also filed CM APPL. 32694/2025 under Sec. 5 of the Limitation Act, 1963, for condoning the delay of 3192 days in filing the present Appeal.