CIMMCO LTD Vs. MAHANAGAR TELEPHONE NIGAM LTD

JUDGEMENT

(1.) In so far as objections of the judgment debtor i.e., MTNL were concerned, they were dealt with vide order dated 07.10.2013.

(2.) A direction was issued, (in so far as crystallization of the amount to be paid to the decree holder was concerned) to the Registrar to compute the amount. The learned Registrar has submitted a report which forms part of proceedings dated 08.05.2014. The amount, which the learned Registrar has calculated, is a sum of Rs.10,60,784/-; shown to be payable as on 17.01.2014. Both counsels though, are agreed, that amount arrived at by the learned Registrar should have been shown as payable, as on 08.05.2014.

(3.) Mr. Dahiya, however, objects to the calculation made by the learned Registrar. Learned counsel says that adjustment towards TDS in the sum of Rs.1,52,682/- had to be made against the principal amount awarded, which is a sum of Rs.18,38,383/-. It is Mr. Dahiya's submission that interest had to be calculated on the balance amount, which is Rs.16,87,231/-.