UNION OF INDIA Vs. KAMAL JAIN ASSOCIATES

JUDGEMENT

(1.) Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for rival parties.

(2.) By this Writ Petition, the petitioners i.e. Union of India and General Manager, Ordnance Factory have challenged order dated 26/03/2018, passed by the Court of Civil Judge (Senior Division), Nagpur (Executing Court), whereby it was held that the petitioners were liable to pay interest over the decretal amount from the date of the decree till the amount was actually paid to the respondent (original plaintiff). The respondent was directed to furnish arithmetical calculations about the exact amount due for further orders to be passed in that regard.

(3.) The facts leading up to the present writ petition are that the respondent had filed a suit for recovery of amount bearing Special Civil Suit No.363/1994, against the petitioners on 29/03/1994. The suit was decreed on 06/3/2002, in the following manner :