RAVI FABRICS Vs. SHAHERBON TRADERS

JUDGEMENT

(1.) "What is the rate of interest from the date of notice demanding payment of interest till the date of institution of suit?" is the issue involved in this case.

(2.) The plaintiff in the suit is the appellant.

(3.) The plaintiff/company filed the suit for recovery of a sum of Rs. 7,510.65 with interest at the rate of 21% per annum from the date of plaint till the date of payment.