BEST CHOICE ENTERPRISES Vs. J SONS AGENCIES

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 09.1.2004 which has endorsed the finding of the trial judge dated 18.3.2003 whereby the suit of the plaintiff M/s J. Sons Agencies has been decreed for Rs.25,278/- along with interest @ 18% per annum.

(2.) THE contention before this Court is that the interest granted during the pendency of the suit and the period thereafter @ 18% per annum is against the canons of law and not justified either in terms of Section 34 of the Code of Civil Procedure or under the provisions of the Interest Act.