HINDUSTAN APPLIANCES Vs. K L SHROOF

JUDGEMENT

(1.) Admit. With the consent of parties the matter has been heard and is being disposed of finally.

(2.) By the impugned order the Trial Court passed a decree under the provisions of Order 37 of the Code of Civil Procedure against the petitioner. The decree was to carry interest @ 30% per annum. The petitioner filed an application under Order 37 Rule 4, Civil Procedure code for setting aside the decree. This application was dismissed on 20.10.2000. Being aggrieved by this order dismissing the application under Order 37, Rule 4 the present revision petition has been filed by the petitioner.

(3.) On 29.11.2000, when the matter came up for hearing before the Court, the Court was of the opinion that the only point which required to be considered in the petition was the rate of interest. I have, therefore, heard learned Counsel for the parties only on the question as to what should be the rate of interest payable on the decretal amount.