AGRA DEVELOPMENT AUTHORITY Vs. EAST INDIA HOTELS LTD

JUDGEMENT

(1.) This revision has been filed against the order dated 25.2.99 passed by Additional Civil Judge (Senior Division), Agra making the award, the rule of Court on the ground that no objection was filed by either party and awarding interest at the rate of 15% from the date of order till the date of realisation on the amount awarded.

(2.) The revision was time barred. The application filed by the revisionist to condone the delay was allowed after hearing the parties.

(3.) Initially the learned Counsel for the opposite party had raised preliminary objection that the impugned order is not revisable and being a decree only appeal could be filed. However, during the hearing the learned Counsel for the opposite party gave up this plea and argued the revision on merits.