NARANG INTERNATIONAL HOTELS LTD. Vs. SWATI ENTERPRISES

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and decree passed by an Additional District Judge dated July 21, 2000 holding the respondent entitled to a sum of Rs. 1,26,771.27P with interest at the rate of 18% per annum.

(2.) THE respondent had made a claim of Rs. 1,62,262.15P before the trial Court out of which Rs. 1,26,771.27P was towards the principal amount and the balance towards the interest calculated on the principal amount at the rate of 24% per annum.

(3.) THE trial Court in the impugned judgment has declined to place reliance on ExtPW1/D1 on the ground that the appellant was entitled to rebate in terms thereof only if it had made payment of the outstanding dues within seven days.