SURESH KUMAR Vs. CENTRAL SECRETARIAT CLUB

JUDGEMENT

(1.) C.M. Nos.42877/2017 & 42879/2017 (exemption)

(2.) For the reasons stated in the application, delay of 30 days in filing the appeal is condoned.

(3.) This Regular First Appeal is filed under Section 96 of the Code of Civil Procedure, 1908 (CPC) impugning the judgment of the Trial Court dated 29.4.2017 by which the trial court has decreed the suit filed by the respondent/plaintiff for a sum of Rs.3 lacs on account of the damages caused to the respondent/plaintiff by making of a false police complaint by the appellant/defendant alleging that gambling goes on in the respondent/plaintiff/club and also that there is a mafia operating in the respondent/plaintiff/club.