ALOK KUMAR GOENKA Vs. MURLI MANOHAR GOENKA

JUDGEMENT

(1.) This First Appeal under Sec. 96 of CPC has been preferred feeling aggrieved by judgment and decree dtd. 26/11/2016 in Civil Suit No.1B/2011( old) and No. 2B/13(present) by the 3rd Additional District Judge, Katni whereby a decree of Rs.5,50,000.00 5,50,000/- with 7.5% per annum has been decreed in favour of each of the plaintiffs/respondents.

(2.) The respondents/plaintiffs have filed cross-objection under Order 41 Rule 22 of CPC and claim an award of 12% interest per annum till the date of realisation of decreetal amount, award of Rs.3,85,000.00 as interest for a period of 35 months before filing of the suit and to award cost of trial to the tune of Rs.1,24,500.00 along with cost of appeal Rs.1,09,625.00 and Rs.15,000.00 as pleaders fees and also to award Rs.2500.00 as cost of legal notice.

(3.) Necessary pleadings of both the parties before the trial court is being referred below :-