STATE OF MADHYA PRADESH Vs. D N PATEL

JUDGEMENT

(1.) THE controversy involved in the appeal is in a limited sphere and the facts have only peripheral relevance.

(2.) A suit was filed on the ground that a contract was executed on the basis of an auction regarding the forest produce. The auction took place regarding the forest produce and thereafter money amounting to Rs. 44,193. 55 p. was deposited by the respondent but before the contract was executed, the amount so deposited was returned by the State Government on 18-6-1986, i. e. subsequent to the filing of the suit for recovery of the money. In the suit, prayer was for recovery of the money together with the interest at the rate of 18% per annum.

(3.) THE trial Court decreed the suit as it was only relating to the interest and the rate of interest awarded was 18% per annum. Against this order, the State of Madhya Pradesh has come in appeal.