- (1.) For the reasons mentioned in CM No.5109-C of 2015, which is supported by an affidavit, delay of 154 days in filing the present appeal is condoned. CM stands disposed of. Main Appeal Present Regular Second Appeal is directed against the concurrent findings of both the Courts below, whereby, the suit filed by plaintiff for recovery of Rs.12,31,933/- on account of Rs.9,10,184/- being the principal and Rs.3,21,749/- being interest upto 20.04.2007 was decreed by the Court of first instance vide judgment and decree dated 14.11.2011.
(2.) The appeal filed by appellant-defendant was dismissed by learned Additional District Judge, Patiala vide judgment and decree dated 22.07.2014.
(3.) For the sake of convenience, parties are being referred to as per their status before the Court of first Instance.;