Rajesh Tandon, J. - (1.)Heard Shri U.K. Uniyal, Sr. Advocate, assisted by Shri Shobit Saharia, counsel for the appellant and Shri Rajendra Dobhal, counsel for the respondent.
(2.)By the present second appeal filed under Sec. 100 of Code of Civil Procedure, the appellant has prayed for setting aside the judgment and order dated 27.8.2005 passed by the Additional District Judge/FTC VI, Dehradun in Civil Appeal No. 45 of 2002.
(3.)Briefly stated, a suit being No. 45 of 20,00 was filed by the plaintiff Meharban Singh praying for a decree for realization of Rs. 35,776.88 as well as for pendente lite and future interest @ 24% per annum. The trial court has decreed the suit. Against the judgment and decree passed by the trial court, an appeal was preferred which was allowed. Hence the present second appeal has been filed.
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