NITIN AGGARWAL Vs. PRAVEEN SHARMA

JUDGEMENT

(1.) C.M. No.46737/2018(exemption)

(2.) For the reasons stated in the applications, delay of 27 days in filing and 31 days in re-filing the appeal is condoned. C.M.s stand 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 26.03.2018 by which trial court has dismissed the Leave to Defend application filed by the appellant/defendant under Order XXXVII Rule 3(5) CPC and has decreed the suit filed by the respondent/plaintiff under Order XXXVII CPC for recovery of Rs.4.38 lakhs on the basis of a dishonored cheque.