RAHUL YADAV Vs. HANS RAJ

JUDGEMENT

(1.) C.M. Appl. No. 26432/2018 (for restoration) No one appears for the respondent.

(2.) This application is allowed and the present appeal is restored to its original number and position. C.M. stands disposed of. RFA No. 75/2016 and C.M. Appl. Nos. 5350/2016 (for additional documents), 34391/2016 (modification of order dated 15.02.2016)

(3.) This Regular First Appeal under Section 96 of the Code of the Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the Judgment of the Trial Court dated 05.12.2015 by which the trial court has dismissed the leave to defend application filed by the appellant/defendant in the Order 37 CPC suit filed by the respondent/plaintiff for a recovery of Rs. 11,03,000/-.