RAVINDER AHLUWALIA Vs. M.L. SHARMA

JUDGEMENT

(1.) Exemption allowed subject to just exceptions. C.M. stands disposed of.C.M. No.42742/2017 (for condonation of delay)

(2.) For the reasons stated in the application, delay of 129 days in filing the appeal is condoned. C.M. stands disposed of. RFA No.981/2017 and C.M. No.42743/2017 (stay)

(3.) This Regular First Appeal is filed under Section 96 of Code of Civil Procedure, 1908 (CPC) impugning the judgment of the Trial Court dated 24.3.2017 by which the trial court has dismissed the leave to defend application filed by the appellant/defendant and decreed the suit for a sum of Rs.12 lacs along with interest at 9% per annum simple. The suit was filed under Order XXXVII CPC on the basis of the dishonoured cheque for an amount of Rs.12 lacs.