SANTOSH BANSAL Vs. PARAMJEET SINGH

JUDGEMENT

(1.) C.M. No.45600/2017 (exemption)

(2.) For the reasons stated in the application, delay of 286 days in filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of Code of Civil Procedure, 1908 (CPC) is filed by the defendant in a suit filed under Order XXXVII CPC, impugning the judgment of the Trial Court dated 1.12.2016 by which the trial court has dismissed the leave to defend application and decreed the suit filed by the respondent/plaintiff for recovery of Rs.80 lacs.