SCOPIC INTERNATIONAL Vs. SURENDER RASTOGI

JUDGEMENT

(1.) C.M. No. 51417/2018(exemption)

(2.) Though there is no valid reason for condonation of delay of 383 days in filing of the appeal, but since I have heard the counsel for the appellant/defendant on merits of the appeal, therefore only for this reason this application is allowed. 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 defendant in the suit impugning the Judgment of the trial court dated 11.08.2017 by which the trial court has decreed the suit filed by the respondent/plaintiff for a sum of Rs.3,52,097/- alongwith interest @ 12% per annum. The amount which has been decreed is towards electrical work done by the respondent/plaintiff for a project of the appellant/defendant.