NARENDRA KUMAR Vs. SAROJ SHARMA

JUDGEMENT

(1.) Having heard the learned counsel of either party, it transpires that an O.S. 45/2010 was decreed by learned Civil Judge (Sr. Div.), Haridwar vide its judgment and order dated 28.01.2015.

(2.) It was money decree in nature directing the defendant to pay Rs.16 lakh (principal amount along with 9% interest w.e.f. 28.09.2006 till the date of judgment and from the date of judgment till the date of recovery, the interest will be exigible @ 6%).

(3.) Defendant preferred an appeal no.40/2015 before this Court and co-ordinate Bench of this Court stayed the effect and operation of the impugned judgment subject to furnishing the bank guarantee of the sum, involved in such decree, within six weeks.