CHANDRA PRAKASH JHUNJHUNWALA Vs. UNI SYSTEMS PRIVATE LIMITED

JUDGEMENT

(1.) Challenging the legal pregnability of the order dated 26th Feb., 2015 passed by the learned Civil Judge, (Senior Division), Second Court at Howrah in connection with Title Suit No. 37 of 2012 the petitioner/plaintiff has filed this application for modification of the impugned order.

(2.) Main grievance as ventilated in the revisional application is such that the learned Court below did not allow pay statutory interest on the defaulted arrear rent for entire period of default and accordingly petitioner sought for a modification of the impugned order and a direction upon the defendant/tenant to pay the statutory interest at the rate of 10 per cent per annum.

(3.) Learned Counsel appearing on behalf of the petitioner has contended that the learned Court below failed to appreciate the position of law i.e. statutory interest at the rate of 10 per cent automatically along with the defaulted arrear rent.