NARESH KUMAR JAIN Vs. LALLAN SHAH

JUDGEMENT

(1.) Exemption allowed subject to just exceptions. C.M.s stand disposed of.

(2.) For the reasons stated in the application, delay of 262 days in filing the appeal is condoned.

(3.) This Regular First Appeal filed under Section 96 of Code of Civil Procedure, 1908 (CPC) impugns the judgment of the Trial Court dated 5.12.2016 by which the trial court has dismissed the leave to defend application filed by the appellant/defendant under Order XXXVII Rule 3(5) CPC in the suit filed by the respondent/plaintiff for recovery of Rs.6,28,889.34/- along with interest