AGARWAL FINANCE CORPORATION Vs. JAWAHAR LAL

JUDGEMENT

(1.) This appeal has been preferred against the judgement and decree dated 28th July, 1988 passed by Additional Judge to the Court of District Judge, Vidisha, whereby the Civil Suit No. 5-B of 1980 was decreed in favour of the appellant directing the respondent to pay the principal sum of Rs. 18,000/- in six monthly equal instalments at the rate of Rs. 3000/- per month. The Trial Court has not allowed any interest or costs of the suit to the appellant.

(2.) The appellant had prayed that the Trial Court had erred in disallowing the interest and the costs to the petitioner and in this appeal, a prayer was made for allowing the same.

(3.) I have heard Mr. Arun Mishra, learned Counsel appearing for the appellant/plaintiff and Mr. R.A. Roman, learned Counsel for the respondent/defendant and perused the record.