VINEY MITTAL, J. - (1.) For the reasons given in the application the delay in filing the present appeal is condoned.
(2.) The defendant is in appeal. A suit for recovery of Rs. 76,370/- was filed by the plaintiff firm. It was claimed that the plaintiff firm was dealing in pesticides and the defendant was getting some credit by signing the credit memos.
(3.) The amount which was sought to be recovered was claimed to be the balance consideration for the goods already supplied. The defendant denied that he had ever purchased any goods from the plaintiff firm. Consequently, it was claimed that the plaintiff firm was not entitled to seek any recovery.;