BANWARI LAL SURESH KUMAR Vs. STURDY INDUSTRIES LIMITED

JUDGEMENT

(1.) This order shall dispose of two appeals i.e. RSA No.1976 of 2018 and RSA No.1982 of 2018, as similar facts and common question of law is involved in both the appeals. However, for brevity, facts are being noticed from RSA No.1976 of 2018.

(2.) The appellant-defendant has filed the present regular second appeal against the judgment and decree dated 11.01.2018 passed by learned Additional District Judge, SAS Nagar, Mohali, whereby his appeal against the judgment and decree dated 19.01.2015 passed by Civil Judge (Jr. Divn.), Dera Bassi was dismissed.

(3.) Vide judgment dated 19.01.2015, learned Civil Judge (Jr. Divn.), Dera Bassi has decreed the suit filed by the plaintiff for recovery of Rs.74,235/- along with pre-litigation interest @ 12% per annum, pendentlite interest @ 9% per annum and future interest @ 6% per annum from the defendant-appellant.