P. J. RATHOD Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned counsel waives service of Rule on behalf of the respondents. With consent of learned counsel for the parties, the petition is taken up for final hearing.

(2.) The question that arises for consideration is, whether interest will stop accruing once the amount awarded to the Decree Holder is deposited by the Judgment Debtor in the Court other than the Executing Court?

(3.) According to the petitioner - Decree Holder, the liability of the Judgment Debtor to pay interest on the amount awarded would not stop on the date of its deposit in the Court but would instead continue till actual payment is made to him.