NORTHERN TIMBERS Vs. RAJ KIRPAL LUMBERS LTD

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) For the reasons stated in the application, the delay of 68 days in re-filing the appeal stands condoned.

(3.) This Regular First Appeal under Sec. 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendants in the suit impugning the judgment of the trial court dated 11.7.2017 by which the trial court has decreed the suit filed by the respondent/plaintiff for Rs.5,00,000.00 along with pendente lite interest at 10% and future interest at 12%. The suit was filed for Rs.12,17,233.00 but the same was decreed only for Rs.5,00,000.00.