BRAJESH RAI Vs. GURMEET SINGH

JUDGEMENT

(1.) Caveat No.910/2018

(2.) Exemption allowed subject to just exceptions.

(3.) This Regular First Appeal under Section 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 02.06.2018 by which the trial court has decreed the suit for recovery of Rs. 14 lakhs with interest being the amount of loan given by the respondent/plaintiff to the appellant/defendant.