TARA SINGH Vs. R S KANWAR

JUDGEMENT

(1.) Cm-11573-C-2016

(2.) For the reasons recorded, the application is allowed. Delay of 3 days in filing the appeal is condoned.

(3.) This appeal has been filed against the judgment of the Lower Appellate Court reversing that of the Trial Court and thereby decreeing a suit for recovery of Rs. 1,25,000.00 filed by the respondent against the appellant.