MOHD HASAN Vs. FAROOQ @ FAKHRUDDIN

JUDGEMENT

(1.) CM No. 20369/2016 (for exemption). Allowed, subject to just exceptions.

(2.) The application stands disposed of. RFA No. 364/2016 & CM No. 20370/2016 (for condonation of 72 days delay in re-filing the appeal).

(3.) This first appeal under Sec. 96 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree dated 1st Oct., 2015 of the Court of the Additional District Judge (ADJ)-01, North East, Karkardooma Courts, Delhi of dismissal of Civil Suit No. 182/2013 filed by the appellant/plaintiff for recovery of Rs. 5,77,046/- from the respondent/defendant.