VINDHYA TELELINKS LIMITED Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) THIS is an application filed by the Bharat Sanchar Nigam Limited (in short BSNL). By this application, the BSNL/judgment debtor (JD) opposes the execution of the decree with respect of the balance amount outstanding in favour of the decree holder. The decree holder claims realization of amount equivalent to an amount of Rs. 16,84,223/- being, the interest which accrued on the principal amount at the rate of 18% per annum during the period 26.09.2001 till 16.06.2010; when finally the principal amount was paid.

(2.) THE objection is raised by BSNL/JD briefly on two grounds:

(3.) ON 21.11.2011, for the first time, the BSNL/JD filed its objections to the execution of the decree, which is subject matter of the captioned application. It is in this context, that the learned counsel for the parties advanced their arguments.