AVADH LOK SEWA ASHRAM Vs. RASHTRIYA MAHILA KOSH

JUDGEMENT

(1.) C.M. Appl. No. 3155/2018 (for exemption) 1. Exemption allowed, subject to all just exceptions. C.M. stands disposed of. C.M. Appl. No. 3154/2018 (for delay)

(2.) For the reasons stated in the application, the delay of 14 days in re-filing the appeal stands condoned. 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 defendants in the suit impugning the judgment of the trial court dated 24.10.2017 by which the trial court decreed the suit for recovery of an amount of Rs.32,93,779/- along with interest at the rate of 8% simple.