KARU PASWAN Vs. CHANDRAVATI & ORS

JUDGEMENT

(1.) C.M. Appl. No. 44920/2018 (for exemption)

(2.) For the reasons stated in the applications the delays of 91 days in filing the appeal and 55 days in re-filing the appeal stand condoned, subject to just exceptions. C.Ms. stand disposed of.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant no. 2 in the suit impugning the Judgment of the Trial Court dated 27.01.2017 by which the trial court has decreed the suit for specific performance filed by the respondent no. 1/plaintiff.