RAMNARAYA @ BALTI BABA Vs. YOGESH PRASAD SOTI

JUDGEMENT

(1.) C.M. No.22599/2018 (exemption)

(2.) For the reasons stated in the application, delay of nine days in filing the appeal is condoned.

(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 30.1.2018 by which trial court has decreed the suit of the respondent/plaintiff for a sum of Rs.7.50 lacs along with interest at 6% per annum.