CHHINDER PAL SINGH Vs. SANJEEV KUMAR

JUDGEMENT

(1.) The present appeal directs challenge against concurrent findings recorded by the Courts whereby suit for recovery filed by the respondent/plaintiff was decreed against Chhinderpal Singh defendant No.1/appellant No.1 to the effect that the plaintiff is entitle to recover a sum of Rs.1,78,247.00 as principal amount with interest @ 9% per annum from the date of advancement of loan till filing of the suit with pendente lite and future interest @ 6% per annum till actual realization.

(2.) A relevant extract from order of notice of motion dtd. 26/9/2014, reads as follows:-

(3.) The sole submission made by counsel for the appellants is that as the respondent/plaintiff has not complied with the provisions of Sec. 3 of The Punjab Regulations Accounts Act, 1930 (in short 'the Act'), the respondent/plaintiff is not entitle to payment of interest.