MOHD UMAR Vs. MOHD RASHID NOOR

JUDGEMENT

(1.) C.M. Appl. No. 22757/2018 (for exemption)

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

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the plaintiff in the suit impugning the judgment of the Trial Court dated 5.1.2018 by which the Trial Court has dismissed the suit for declaration, possession, recovery of Rs.2,75,000/- with interest against the respondent/defendant.