RANJIT SINGH Vs. GURMIT SAINI

JUDGEMENT

(1.) For the reasons recorded, delay of 605 days in f refiling the present appeal is condoned. CM stands disposed of.

(2.) For the reasons recorded, delay of 50 days in filing the present appeal is condoned. CM stands disposed of.

(3.) This appeal has been filed against concurrent judgments of the Courts below partly decreeing the suit of the respondent for recovery of Rs. 70,000/- on account of goods(Satellite T.V./Dish antenna and cables etc.) purchased by the appellant from the respondent. Apart from producing the pronote and receipt executed by the appellant, the respondent also placed on record copies of plaint and statement of the appellant in an earlier suit wherein as plaintiff the appellant had admitted the execution of the pronote.