MUNISH KUMAR SHARMA Vs. ANMESH KUMAR RAI

JUDGEMENT

(1.) Caveat No. 976/2018

(2.) Exemption allowed 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 07.08.2018 by which trial court has decreed the suit filed by the respondent/plaintiff for recovery of Rs. 22,94,600/- comprising of the figure of the principal loan amount of Rs. 14,90,000/- and the balance amount as interest, repayable by the appellant/defendant to the respondent/plaintiff.