BEENA DEVI Vs. DHARAMVEER

JUDGEMENT

(1.) C.M. Appl. No. 45609/2018 (for exemption)

(2.) For the reasons stated in the applications the delays of 691 days in filing the appeal and 62 days in re-filing the appeal stand 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 defendant in the suit impugning the Judgment of the Trial Court dated 30.05.2016 by which the trial court has decreed the suit for recovery of Rs. 8,00,000/- along with interest at 12% per annum. The principal amount of Rs. 8,00,000/- was the amount paid by the respondent/plaintiff to the appellant/defendant under agreements for purchasing two flats of the appellant/defendant, but since these flats were sold to third persons, hence the suit was filed for recovery of the amount paid as evidenced by the two Receipts dated 14.06.2014.