SURESH KUMAR Vs. RADHA KRISHAN

JUDGEMENT

(1.) (ORAL):

(2.) THIS is defendants' second appeal challenging the judgment and decrees of the courts below whereby suit of the plaintiff-respondent for recovery has been decreed along with future interest at the rate of 8% per annum.

(3.) LEARNED counsel appearing on behalf of the respondent has supported the impugned judgment and decree. However, keeping in view the meager difference in the rate of interest which is in dispute, an effort was made for amicable settlement between the parties.