SHEKHAR PILLAI Vs. ASHOK KHETRAPAL & ORS

JUDGEMENT

(1.) C.M. Appl. No. 46039/2018 (for exemption)

(2.) For the reasons stated in the application the delay of 18 days in filing the appeal stands 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 appellant/defendant no.3/tenant impugning the Judgment of the Trial Court dated 29.05.2018 by which the trial court has decreed the suit for possession and mesne profits filed by the respondent no.1/plaintiff/landlord.