LALIT TYAGI Vs. ARVIND TYAGI

JUDGEMENT

(1.) C.M. No.174/2018 (exemption)

(2.) For the reasons stated in the application, delay of 10 days in filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of Code of Civil Procedure, 1908 (CPC) impugns the judgment/order of the Trial Court dated 16.8.2017 by which the trial court has decreed the suit filed under Order XXXVII CPC by the respondent/plaintiff as the appellant/defendant had failed to comply with the earlier order dated 15.7.2017 granting leave to defend on deposit of Rs.1 lakh with respect to the suit filed for a sum of Rs.8 lacs.