ICICI BANK LIMITED Vs. SATISH KUMAR SEHRAWAT

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the order [dated 24th May, 2017 in RCA-DJ-17/ 2017 of the Court of Additional District Judge, New Delhi District] of dismissal of the First Appeal under Section 96 of the CPC preferred by the appellant as a consequence of refusal to condone the delay in preferring the First Appeal against the ex parte judgment and decree [dated 24th November, 2015 in CS No.171/2015 (Unique ID No.02403C0187732015) of the Court of Senior Civil Judge, New Delhi District] in favour of the respondent / plaintiff / decree-holder of recovery of Rs.64,829/- with interest and of injunction, directing the withdrawal of the demand of Rs.4,35,581/- made on the respondent / plaintiff / decreeholder and restraining raising of any demand on the respondent / plaintiff / decree-holder in respect of Consumer Loan Account No.LPDEL00004139492.

(2.) This appeal came up first before this Court on 11th July, 2017, when notice thereof was ordered to be issued and the disbursement of the decretal amount deposited by the appellant / defendant / judgment-debtor before the First Appellate Court restrained.

(3.) Suit Court record and First Appellate Court record requisitioned have been received.