VINOD KUMAR Vs. BOHAT RAM

JUDGEMENT

(1.) Exemption allowed subject to just exceptions. C.M. stands disposed of. C.M. No.8164/2018 (for condonation of delay)

(2.) For the reasons stated in the application delay of thirteen days in re-filing the appeal is condoned. C.M. stands disposed of. RFA No.221/2017 and C.M. Nos.8161/2018(stay) & 8162/2018 (under Order XX Rule 6B CPC)

(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 28.11.2017 by which trial court has decreed the suit for possession and mesne profits filed by the respondent no.1/plaintiff.