ASCENT CONSTRUCTIONS PVT. LTD. Vs. STANDARD SALES AGENCIES

JUDGEMENT

(1.) CM No. 17581/2010 (for exemption).

(2.) ALLOWED subject to just exceptions.

(3.) THE impugned judgment had modified the interest quotient. The modified decree had entitled the plaintiff to recover a sum of Rs. 74,235/ - with costs; interest @ 12% per annum on the amount of Rs. 2,07,265/ - was awarded w.e.f. 20.4.2005 till 19.12.2007 thereafter interest @ 12% per annum on the amount of Rs. 74,235/ -w.e.f. 20.12.2007 till realization had been awarded.