TWENTY FIRST CENTURY MEDICARE LTD Vs. RAJESH KUKREJA

JUDGEMENT

(1.) A demand draft bearing No.013062 dated 12.10.2017 for a sum of Rs. 10,000/- in the name of respondent drawn on IDBI Bank in terms of the order dated 26.09.2017 has been handed over to the learned counsel for the respondent in the Court today.

(2.) The present Regular First Appeal has been preferred by Twenty First Century Medicare Ltd. (hereinafter 'the appellant') against Rajesh Kukreja (hereinafter 'the respondent') to challenge the legality and correctness of a judgment dated 05.10.1999 of learned Addl. District Judge in Suit No.921/96 titled 'Rajesh Kukreja vs. Twenty First Century Medicare Ltd.' by which decree for a sum of Rs. 1 lac along with compound interest @ 24% w.e.f. 06.06.1989 by way of damages with annual rests was granted in favour of the respondent and against the appellant.

(3.) It was urged that the rate of interest awarded by the Court below was unreasonable. Moreover, Rs. 1 lac paid by the respondent were returned vide cheque No.300591 dated 10.05.1996 on 14.05.1996.