AMIT GOEL Vs. RAHUL BATHEJA

JUDGEMENT

(1.) C.M. No. 52063/2018(exemption)

(2.) For the reasons stated in the application, delay of seven days in re-filing the appeal is condoned subject to just exceptions. C.M. stands disposed of.

(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 01.06.2018 by which the trial court has decreed the suit filed by the respondent/plaintiff for a sum of Rs. 9,20,830/- alongwith interest @ 9% per annum on account of the respondent/plaintiff having given a loan of Rs. 8,50,000/- to the appellant/defendant.