SURJIT SINGH Vs. GIRDHARI LAL

JUDGEMENT

(1.) Civil Suit No. 85, instituted on 14th February, 1989, by Girdhari Lal against Shri Surjit Singh for recovery of Rs. 15,000/- as principal amount and Rs. 5,400/- as interest on the basis of pronote and contemporaneous receipt was decreed by Additional Senior Sub-Judge, Sangrur, vide his judgment and decree dated 10th June, 1991.

(2.) Feeling aggrieved, the defendant preferred Civil Appeal No. 48 on 29th August, 1991, which was dismissed by Shri M. S. Ahluwalia, Distt. Judge, Sangrur, vide his judgment and decree dated 18th May, 1993.

(3.) Notice of motion was issued. Learned Counsel for the parties were heard. Both the learned Counsel have agreed that in addition to the interest awarded by the Trial Court for the period prior to the institution of the suit at the rate of 1% per month, interest @ 6% per annum on the principal amount i. e. Rs. 15,000/- from the date of institution of the suit till the date of the decree as also from the date of decree till realisation be allowed to the plaintiff and the regular second appeal may be decided accordingly.