STATE OF HARYANA Vs. KANSHI RAM

JUDGEMENT

(1.) Mr. Ashok Jindal, Additional Advocate General, Haryana has placed on record a photocopy of memo dated 21.9.2010 granting sanction of the Government to pursue this appeal. The same is taken on record.

(2.) This is Defendant's second appeal challenging the judgment and decrees of the Courts below decreeing the suit of the Plaintiff-Respondent for declaration to the effect that he was entitled to interest on the delayed payment @ 9% per annum.

(3.) As per the averments made in the plaint, the Appellant auctioned the surplus land on 9.7.2003 as per the terms and conditions.