SYNDICATE BANK Vs. OM PRAKASH GUPTA

JUDGEMENT

(1.) This revision relates to the reducing of rate of interest by the executing Court as was awarded by the Court while passing the decree.

(2.) The necessary facts to dispose of this petition are as under :

(3.) The petitioner-Bank filed a suit for the recovery of Rs. 22,730.70 against the respondent-defendants and the suit was decreed ex parte as under :