SHEKHAR ARORA Vs. RAM KRIPAL YADAV

JUDGEMENT

(1.) C M No.39756/2018 (for exemption)

(2.) The application is disposed of.

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure Code, 1908 (CPC) impugns the judgment and decree [dated 8th March, 2018 in RCA No.61853/2016 of the Court of Additional District Judge (ADJ)-06, Central] only partly allowing the First Appeal under Section 96 of the CPC preferred by the appellant / defendant against the judgment and decree [dated 30th April, 2016 in Civil Suit No.45/2013 of the Court of Civil Judge-04, Central] allowing the suit of the respondent / plaintiff to recover a sum of Rs. 2,76,178/- from the appellant / defendant, in the sum of Rs. 2,61,238/- along with interest pendente lite and future at 10% per annum.