UCO BANK Vs. SARDAR KHEM SINGH

JUDGEMENT

(1.) In the suit, filed by the Plaintiff-decree holder, a decree for the recovery of Rs.2,19,288.98 paise was passed against the Defendants with proportionate costs and future interest at the rate of 9.5% per annum.

(2.) The decretal amount was further held to be payable in monthly instalments of Rs.6,000 payable on or before 10th day of every month starting from Aug., 1986. It was further held that in case of default in the payment of any instalment by the stipulated date, the entire balance decretal amount will become recoverable in lump sum.

(3.) It is the execution of the aforesaid decree that is pending in this Court since 1987.