B S RAJPUT Vs. CELLAR

JUDGEMENT

(1.) At the stage of admission respondents are served. Respondent No. 2-contesting respondent is also represented through a counsel. As the appeal can be disposed of on a short point even at the admission stage, it is admitted and taken up for final hearing itself.

(2.) The only point that arises for consideration is : whether the trial Court is justified in law in not awarding interest on the suit amount for the period from 28-10-1984 to 8-10-1985.

(3.) Facts necessary for the purpose of deciding this question are no more in dispute.