LAWS(DLH)-2018-2-137

RESHAM Vs. DEVENDER K YADAV

Decided On February 01, 2018
RESHAM Appellant
V/S
Devender K Yadav Respondents

JUDGEMENT

(1.) C.M. Appl. No. 3764/2018 (for exemption)

(2.) For the reasons stated in the application, the delay of 68 days in re-filing the appeal stands condoned.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendants in the suit impugning the judgment of the trial court dated 11.7.2017 by which the trial court has decreed the suit filed by the respondent/plaintiff for Rs.5, 00, 000/- along with pendente lite interest at 10% and future interest at 12%. The suit was filed for Rs.12, 17, 233/- but the same was decreed only for Rs.5, 00, 000/-.