BHAGCHAND Vs. JEETBAI

JUDGEMENT

(1.) THIS is a pltff's. appeal against the appellate judgment & decree of the learned Dist. J. , Udaipur, dated 24-7-47 & arises out of the following circumstances;

(2.) THE pltf. 's firm, which carried on business at Bombay, obtained an ex parte decree from the Small Cause Ct. Bombay, against Heeralal Lodha of Udaipur, for a sum of rs. 1,467-6-6 including cost. THE decree awarded future interest on Rs. 1200 at the rate of Bs. 6 per annum. This decree is dated 6-5. 1937. THE pltf. brought the present suit for the recovery of Rs. 1,467-5-6 the decretal amount & Rs. 301-10-6, interest for 4 years 2 months & 9 days at the rate awarded by the decree, in the Ct. of City Munsiff, Udaipur. THE entire sum claimed was Rs. 1769 in standard coin, which comes to Rs. 2388 20 in Udaipur Coin.