LALIT SHARMA Vs. ATTAR SINGH

JUDGEMENT

(1.) Deficiency in the court fees has been made good. CM stands disposed of.

(2.) For the reasons stated in the application, delay in re-filing is condoned. CM stands disposed of.

(3.) This Regular First Appeal under Sec. 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 19.03.2018 by which the trial court has decreed the suit filed by the respondent/plaintiff for a sum of Rs. 20,00,000.00 along with interest at 12% per annum on account of two loans of Rs. 10,00,000.00 each advanced by the respondent/plaintiff to the appellant/defendant having not been repaid.