USHA KESHARWANI Vs. PILOT INDUSTRIES LTD & ORS

JUDGEMENT

(1.) Exemption allowed subject to just exceptions.

(2.) For the reasons stated in the application, delay of 128 days in re-filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the plaintiff in the suit impugning the Judgment of the Trial Court dated 7.11.2017 by which trial court has dismissed the suit for recovery of Rs.19,22,600.35/- along with interest.