SH. ZILE SINGH Vs. SH. MANGLOO RAM BANSAL

JUDGEMENT

(1.) THE present appeal has been filed by the appellant against the judgment dated 5.8.04 passed by the ADJ, Delhi whereby appeal filed by the appellant against the judgment and decree dated 6.5.03 passed by the Civil Judge, Delhi was dismissed.

(2.) APPELLANT was the defendant in the suit filed by the respondent seeking a decree in sum of Rs.2 lacs.

(3.) VIDE judgment and decree dated 6.5.03 the learned Civil Judge has held that the defendant had breached the agreement to sell dated 17.9.90 and that the plaintiff is entitled to recover a sum of Rs.1 lakhs together with the interest @ 12% p.a. for the period from 17.9.90 (date of payment of earnest money of Rs. 1 lakhs) till the date of the decree. Plaintiff was further held entitled to future interest @ 6% p.a. from the date of decree till date of realization.