AJAY JAIN Vs. AKSHAY KUMAR AGGARWAL

JUDGEMENT

(1.) C.M. Appl. No. 31601/2018 (for exemption)

(2.) For the reason stated in the application the delays of 11 days in re-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 1.3.2018 by which the trial court has decreed the suit for recovery of Rs. 7,75,000/- along with interest at 6% per annum on account of the appellant/defendant failing to repay the loan of Rs. 7,75,000/- advanced by the respondent/plaintiff to the appellant/defendant.