MEHAR SINGH Vs. RASHMI RANI GUPTA

JUDGEMENT

(1.) ON February 28, 2005, notice of motion was issued only to the limited extent regarding rate of interest, which was granted by the Court below at the rate of 24% per annum. During arguments, a consensus has been arrived at between the parties, wherein it has been agreed that rate of interest, instead of 24% per annum, as awarded by the Court below, be reduced to 12% per annum. In view of stand taken by the parties, rate of interest is reduced to 12% per annum instead of 24% per annum, as awarded by the Court below. Appeal stands disposed of accordingly.