ARUN KHANNA Vs. SUMIT

JUDGEMENT

(1.) C.M. No. 52885/2018 (exemption) Exemption allowed subject to just exceptions.

(2.) For the reasons stated in the application, delay of nine days in filing the appeal is condoned subject to just exceptions. C.M. stands disposed of. RFA No. 1014/2018 and C.M. No. 52884/2018 (stay)

(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 23.10.2018 by which the trial court has decreed the suit filed for recovery of Rs.10,00,000/- paid as advance under the Agreement to Sell dated 27.01.2006.