AMCON ENGINEERS & ANR Vs. SATVINDER SINGH

JUDGEMENT

(1.) C.M. No.18886/2018 (exemption)

(2.) For the reasons stated in the application, delay of 6 days in re-filing the appeal is 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 31.1.2018 by which trial court has dismissed the leave to defend application filed by the defendants under Order XXXVII Rule 3(5) of Code of Civil Procedure, 1908 (CPC) and has decreed the suit for a sum of Rs.23,09,293/- along with interest at 9% per annum.