RAHUL NARANG Vs. HARINDER SINGH

JUDGEMENT

(1.) C.M. No.3985/2018 (exemption) 1. Exemption allowed subject to just exceptions. C.M. stands disposed of. C.M. No.3986/2018 (for condonation of delay)

(2.) For the reasons stated in the application, delay of 9 days in re-filing the appeal is condoned. C.M. stands disposed of. RFA No.103/2018 and C.M. No.3984/2018 (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 27.9.2017 by which the trial court has decreed the suit filed by the respondent/plaintiff for a sum of Rs.5,92,000/- along with interest at 12% per annum.