HIMANSHU SAIGAL Vs. P K ASTIR

JUDGEMENT

(1.) C.M. Appl. No. 20371/2018 (for exemption)

(2.) For the reasons stated in this application, the delay of 350 days in filing 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 defendant in the suit impugning the judgment of the trial court dated 21.1.2017 by which the trial court has decreed the suit filed by the respondent/plaintiff for recovery of Rs.3,19,350/- along with interest at the rate of 9% per annum. The suit has been decreed on account of the respondent/plaintiff supplying to the appellant/defendant knitted and embroidered fabrics and allied items.