BALDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this case, the petitioner has not denied the taking of the loan in question and his learned counsel contends that the petitioner is prepared to pay back the same. The short point in issue is whether the recovery of interest from the petitioner, upto June 30, 1973, as ordered by the Arbitrator is justified, or not. The learned counsel for the parties are agreed that the petitioner was not burdened with the liability to pay interest when the loan was advanced to him. That being so, there is no justification for burdening the petitioner with Rs. 1200/- as interest. We accordingly set aside this part of the award. It shall be open to the respondent-Society to recover the rest of the amount due from the petitioner.

(2.) As regards the recovery of future interest starting from the passing of the award, the same is hereby sustained. This writ petition stands disposed of accordingly. Ordered accordingly.