PUNJAB STATE Vs. G.H.ASSOCIATES

JUDGEMENT

(1.) Challenge in the present appeal has been directed against concurrent findings recorded by the courts whereby suit for recovery filed by the respondent in respect of execution of work allotted to him, was decreed by the trial court to the following effect:-

(2.) The appeal preferred by unsuccessful defendants (appellants herein) was dismissed by the District Judge, Amritsar. The sole submission made by counsel for the appellants is that in notice inviting tender, there was no provision for payment of interest on delayed payment, therefore, the courts have wrongly allowed pendente lite and future interest.

(3.) Counsel representing the respondent, on the contrary, has supported pendente lite and post decree interest. In support of his contention, he has relied upon judgment of this Court Balwant Kaur vs. Life Insurance Corporation of India 2005(1) RCR (Civil) 36.