PUNJAB AND SIND BANK Vs. RANJI DASS KHANNA

JUDGEMENT

(1.) . The common question of law arises for interpretation in all these appeals, therefore, we deem it appropriate to dispose of all these appeals by a common judgment. This judgment shall dispose of RFA (OS) Nos.2,3,4 & 31/89.

(2.) . During the course of hearing the learned counsel for the appellant Bank, Mr.Ajit Singh, confined his submissions only to the refund of excess court fees paid by the appellant Bank in these appeals by mistake. Mr.Singh also submitted that the appellant bank filed these appeals only with the prayer for enhancing the rate of interest from 9% (granted by the Single Judge) to 17.5% as claimed in the suits.

(3.) . Mr.Singh submitted that the amount claimed by the appellant was unascertainable because one can never be certain whether the court would grant enhanced amount of interest. The appellant has no claim or right to get enhanced interest amount. It is only the discretion of the court. In a suit or appeal of this nature, it is impossible for anyone to estimate money value of the subject matter in issue.