RENU MATHUR Vs. RAMESH CHANDER GUPTA

JUDGEMENT

(1.) The present appeal has been filed under Sec. 96 of the Civil Procedure Code, 1908 ('CPC') read with Order XLI Rule 1 of the CPC impugning the judgment and decree dtd. 3/9/2019 passed by the Additional District Judge, Patiala House Courts, New Delhi in CS No. 59187/2016 ('impugned judgment').

(2.) By the impugned judgment, the Trial Court has passed a decree of Rs.50.00 lakhs in favour of the plaintiff along with future interest at the rate of 12% per annum.

(3.) The plaintiff has also filed cross objections to the extent that the Trial Court has erred in not granting pendente lite interest as well as the costs of the suit.