KAMLESH SHARMA Vs. DELHI FINANCE CORPORATION

JUDGEMENT

(1.) VIDE impugned judgment and order dated 14. 7. 2004 the writ petition filed by the appellant has been dismissed.

(2.) IT is not in dispute that vide deed of mortgage dated 19. 2. 1992 respondent no. 1 sanctioned loan in sum of Rs. 7,19,250/- to the appellant to be given by way of loan and stipulated therein that the loan would bear interest @18% per annum with further interest to be paid @4% per annum in case there was a default in repayment of the loan.

(3.) IT is also not in dispute that on 3. 9. 1992 further loan in sum of rs. 1,01,000/- was sanctioned and in respect thereof another deed of mortgage was executed as per which interest agreed to be paid was 20% with further 4% interest in case of default.