BRIJENDRA KUMAR MISHRA Vs. CHANDRABHAN

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS Second Appeal is directed against the judgment and decree dated 29.8.2007, passed in Civil Appeal No.3- B/2006 by the District Judge Tikamgarh, by which the judgment and decree dated 24.12.2005 passed in Civil Suit No.11-B/2002 by the Civil Judge, Class-I, Tikamgarh, has been modified to the effect that the decree of interest @ 3% per month granted to the appellant, has been set aside, rest of the decree has been affirmed, on the ground that the interest awarded by the trial Court was not to be set aside by the lower appellate Court without considering the facts and the law with respect to the grant of such interest.