MADAN MOHAN Vs. H P M C

JUDGEMENT

(1.) This second appeal arises out of the judgment and decree of reversal of the learned District Judge, Shimla, dated 1st September, 1999 in Civil Appeal No. 37-S/13of 1999.

(2.) The appeal was admitted by this Court on 8th November, 1999, on the following substantial questions of law :

(3.) In order to appreciate the controversy, relevant facts may be noticed: The plaintiffs-Dr. Madan Mohan and Dr. Shakuntla Bhatnagar filed a suit for recovery of Rs. 54,766/- i.e. Rs. 32,584/- as principal amount and Rs. 22,182/- as interest at 18% per annum up to the date of the filing of the suit and, pendente lite as well as future interest at the same rate on account of the apple supplied by the plaintiffs to the defendant H. P. Horticultural Produce Marketing and Processing Corporation Ltd., hereinafter to be referred as "the defendant -Corporation", under the Support Price Scheme of 1989 of the Government of Himachal Pradesh, which was implemented by the defendant-Corporation.