CENTRAL BANK OF INDIA Vs. HARISH KUMAR

JUDGEMENT

(1.) This is plaintiff's appeal against judgment and decree dated 1.9.1990 passed by Ist Addl. District Judge, Sagar, whereby the suit of the plaintiff-appellant for recovery of Rs. 77,330.30 paise was decreed with future interest at the rate of 12.5% per annum.

(2.) This appeal has been preferred only on the point that the trial Court did not allow the interest agreed for the period the suit remained pending from 1.3.1988 till 1.9.1990.

(3.) The appeal was contested on the ground that the appellant was not entitled to the interest for the period during which the suit was pending and the trial Court had rightly disallowed the same.