(1.) THERE is delay of 93 days in filing the appeal. I do not find any convincing reasons to accept the delay. I. A. I is dismissed.
(2.) EVEN otherwise on merits I find that the Courts below has given 6% interest under Order 34, Rule 1kb) which reads as follows:
(3.) THEREFORE, in any event of the matter, there is absolutely no merit in the appeal. Therefore, both the appeal as well as the application are dismissed.