PUSHPA BHATNAGAR Vs. H.P.M.C.

JUDGEMENT

(1.) THIS second appeal arises out of the judgment and decree of learned District Judge, Shimla dated 1.9.1999. By the impugned judgment, learned District Judge while maintaining the decree, reduced the interest of 18% granted by the trial Court to 12% per annum during the pendency of the suit and at the rate of 6% till the realization of the decretal amount.

(2.) THIS appeal was admitted on 8.11.1999 on the following substantial questions of law:

(3.) THE substantial questions of law are re framed as under: Whether the plaintiff appellant is entitled to commercial rate of interest at 18% per annum as claimed by her?.