MURJANI Vs. SUBE SINGH

JUDGEMENT

(1.) This revision is directed against the order dated 19.9.2006, passed by Civil Judge (Senior Division), Narnaul, whereby order dated 12.6.2004, has been modified to the extent that the amount of Rs. 40,000/- lying in the account of judgment debtor/petitioner bearing No. 5586 maintained by Mohindergarh Central Cooperative Bank Ltd. Branch, Narnaul, shall remain attached and from the month of September, 2006, an amount of Rs. 1500/- shall be attached from the salary of the petitioner every month.

(2.) Brief facts of the case are that the respondent/plaintiff filed a suit for recovery of Rs. 1,03,200/- against the present petitioner/defendant which was decreed on 11.2.2003 wherein it was ordered that "the plaintiff is also entitled for interest on the decretal amount at the rate of Rs. 2% per month from the date of filing the suit till the recovery of decretal amount".

(3.) The respondent/plaintiff filed an execution application for recovery of Rs. 1,79,000/- which included decretal amount of Rs. 1,03,200/-, interest of Rs. 61,920/- from 13.1.2001 to 13.7.2003, Rs. 11,675/- as costs of the suit and Rs. 2,205/ as costs of execution besides claiming further interest and expenses.