RAJENDER SINGH Vs. JITHENDRA KUMAR ROOPCHAND & SONS

JUDGEMENT

(1.) These appeals lie on a very narrow compass. The suit has been filed by the appellant for redemption of mortgage. Pending suit, the appellant sought for injunction. The learned Single Judge upon hearing the parties, passed the following order in O.A.No.966 of 2019 in C.S.No.621 of 2019:-

(2.) The aforesaid amount directed to be paid is only the remaining part of the principal amount. Now, the issue is with respect to the interest component. Therefore, we do not find any error in the order passed by the learned Single Judge as it is the very case of the appellant that he is liable to pay only the principal amount with minimum interest.

(3.) Inasmuch as the learned Single Judge directed the appellant to pay the remaining part of the principal amount, we do not find any error in the order passed by the learned Single Judge warranting interference.