M LALITHA Vs. NAGAMMAI ACHI @ GANDHIMATHI ACHI

JUDGEMENT

(1.) This review application is filed by the plaintiff, to review the order passed by this Honourable Court in A.S. No. 907 of 1995 dated 18.12.2008.

(2.) It is stated by the Review Petitioner that he filed a suit O.S. No. 93 of 1992, on the file of the Sub Court, Devakottai, for specific performance and that suit was dismissed and hence, he filed an appeal in A.S. No. 907 of 1995 in this Court, by an order dated 18.12.2008, the appeal was also dismissed and the learned Judge ordered refund of Rs. 1,80,100/- with interest 6% from the date of decree, till the date of realisation to the appellant/plaintiff.

(3.) In this review petition, it was contended by the Review Petitioner that this Honourable Court ought to have awarded the interest at the rate of 18% per annum from the date of payment, i.e. from the date on which payment was made to the defendant, till the date of repayment by the defendant as per the orders of this Honourable Court.