SHASHI PAL Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Plaintiff Shashi Pal, aggrieved by order dated 11.03.2013, passed by the trial court, thereby dismissing application (Annexure P-2) filed by the plaintiff under Section 152 of the Code of Civil Procedure (in short CPC), has filed this revision petition under Article 227 of the Constitution of India to challenge the said order.

(2.) Suit filed by the plaintiff/petitioner against respondents/ defendants was decreed by the trial court, vide judgment and decree dated 30.03.1996 (Annexure P-1) to the following effect :-

(3.) Plaintiff, in his application (Annexure P-2), alleged that the plaintiff had also claimed interest @ 12% per annum on the financial benefits to be awarded to him and issue no. 7 was framed : "Whether the plaintiff is entitled to declaration prayed for - and the said issue was answered in favour of the plaintiff, and therefore, the plaintiff is also entitled to interest, as prayed for by him in the suit. However, interest has not been awarded in judgment and decree (Annexure P-1), which, therefore, required correction in this regard.