BACHAN SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) AFTER hearing counsel for the parties this appeal is disposed of at the motion hearing stage.

(2.) THE suit was filed for the recovery of Rs. 22,488/- on the basis of cash loan of Rs. 15,000/taken on December 28, 1982 against a pronote. The interest payable was Rs. 1. 56% per mensem. The trial Court decreed the suit for Rs. 19,800/- with proportionate costs and future interest. The plaintiff was held entitled to interest on the decretal amount from September 3, 1985 (date of the suit) at fee rate of i2% per annum till the date of the decree i. e. August 30, 1988 and future interest at the rate of 6% per annum till realisation of the amount. This judgment and decree was affirmed by the lower appellate Court. Hence this regular second appeal.

(3.) ON merits, findings recorded regarding execution of the pronote and paymeat of consideration are wall founded and do not warrant interference in this second appeal. . It is only the question of amount of interest that has been further pressed into service