PUNGRAIN CORPORATION Vs. KARTAR TRADERS

JUDGEMENT

(1.) Petitioners have preferred this revision petition against the order dated 07.04.2018 passed by the Civil Judge (Sr. Divn.) Ferozepur, vide which the executing Court has dismissed the objection petition filed by the petitioners/judgment debtors.

(2.) Respondent filed a suit for recovery along with interest. The trial Court vide judgment and decree dated 05.07.2016 decreed the suit with costs for recovery of Rs.1,43,011/- as principal amount along with interest @ 18% per annum on the principal amount i.e. Rs.1,43,011/- from the date the amount is due till the date of decree along with future interest @ 9% per annum on the principal amount from the date of decree till final realization of the amount. No appeal was preferred by the petitioners against the judgment and decree of the trial Court.

(3.) Thereafter, execution was filed by the decree holder. In the execution, petitioners filed an objection on the ground that the relief is not in consonance with the Section 34 CPC and the interest be modified in terms of Section 34 CPC.