JALANDHAR PANDIT Vs. DSC LIMITED

JUDGEMENT

(1.) C.M. No.40430/2018(exemption) Exemption allowed subject to just exceptions. C.M. stands disposed of. C.M. No.40431/2018(for condonation of delay)

(2.) For the reasons stated in the application, delay of 110 days in re-filing the appeal is condoned subject to just exceptions. C.M. stands disposed of. RFA No.826/2018

(3.) This Regular First Appeal under section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the plaintiff in the suit impugning the Judgment of the Trial Court dated 17.07.2017 whereby trial court has dismissed the suit for recovery of moneys filed by the appellant/plaintiff. By the suit the appellant/plaintiff claimed an amount of Rs. 7,38,060/- alongwith interest for civil works done said to be done by the appellant/plaintiff for the respondent/defendant.