C S MATHKAR Vs. BUILDARCH

JUDGEMENT

(1.) The controversy in this case, swirls around the question, whether, the complainant, Sh. C.S. Mathkar, is entitled to interest @ 9% or 18%?". This case has a chequered history. The above said question was raised in execution proceedings. The following extract from the original order of the District Forum dated 29.08.2008, runs as follows :-

(2.) In the concluding paras, the District Forum, ordered, as under :-

(3.) The Opponent is directed to pay to the Complainant Rs.3000/- towards the cost of litigation.