GOVIND TRADERS Vs. AMRUTLAL SHANTILAL SHAH

JUDGEMENT

(1.) This is the defendant's second appeal against the concurrent findings of facts arrived at by both the Courts below.

(2.) The respondent herein filed suit for recovery of money based on accounts. Suit came to be decreed by the trial Court and the judgment of the trial Court is confirmed by the first appellate Court.

(3.) Sri D.P.Ambekar, learned counsel appearing on behalf of the appellant submits that the suit itself was not maintainable in view of Section 84 of the Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966 (for short hereinafter referred to as 'APM Act'). He further submits that imposition of future interest at the rate of 18% p.a. is bad in the eye of law.