SANJAY KUMAR GOEL Vs. PARADEEP PHOSPHATES LTD

JUDGEMENT

(1.) Cm No.11509/2018 (for exemption)

(2.) The application is disposed of. RSA 48/2018 & CMs No.11510/2018 & 11511/2018 (for condonation of 168 days delay in filing and 45 days in re-filing the appeal respectively)

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 17th April, 2017 in RCA No.61395/2016 (Old No.05/2010) of the Court of Additional District Judge-06 (Central)] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 12th July, 2010 in Suit No.1107/06/96 of the Court of Senior Civil Judge (Central)] in a suit filed by the appellant/plaintiff for recovery of Rs. 1,19,960/- jointly and severally from the respondent/defendant as well as from six others.