UNION OF INDIA Vs. MADNANI CONSTRUCTION

JUDGEMENT

(1.) This revision is directed against order dated 24.8.2011 passed by Judge Small Causes Court/Civil Judge (Senior Division), Gorakhpur in Execution case No. 1 of 2010 Madnani Construction v. Union of India. The only point involved in this revision is as to whether respondent decree holder is entitled to interest or not.

(2.) Through execution application on which impugned order was passed, respondent had sought recovery of Rs. 58,19,677/- and interest till 22.2.2010 and further interest till date of payment.

(3.) Earlier an award was given by the Arbitrator on 13.4.1992 in favour of the respondent against the applicant.