SHRI INTZAR AHMED & ANR. Vs. VIRENDER KUMAR

JUDGEMENT

(1.) C.M. No. 27156/2017 (exemption) Exemption allowed subject to just exceptions. C.M. stands disposed of. C.M. No. 27157/2017 (for condonation of delay)

(2.) For the reasons stated in the application, delay of two days in filing the appeal is condoned. C.M. stands disposed of. RFA No. 674/2017 and C.M. No. 27155/2017 (stay)

(3.) This Regular First Appeal under section 96 of Code of Civil Procedure, 1908 (CPC) is filed by the defendants in the suit impugning the judgment of the Trial Court dated 29.3.2017 which has decreed the suit for a sum of Rs. 5 lacs claimed on account of injuries suffered by the respondent/plaintiff on account of negligence of the appellants/defendants.