ASHOK KUMAR Vs. SUBHESH KUMAR

JUDGEMENT

(1.) C.M. No. 53221/2018(exemption)

(2.) For the reasons stated in the application, delay of 160 days in re-filing the appeal is condoned subject to just exceptions. C.M. stands disposed of.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the Judgment of the trial court dated 21.05.2018 by which the trial court has decreed the suit filed by the respondent/plaintiff against the appellant/defendant for recovery of Rs. 10,63,000/-, being the total amount of loans granted by the respondent/plaintiff to the appellant/defendant.