- (1.)Leave granted.
(2.)Heard the learned counsel for the parties.
(3.)By the impugned judgment and decree dated 8.9.2000 passed in first appeal from order no. 839 of 1997, the High Court of allahabad modified the judgment and decree dated 30. 5.1997 passed by the civil judge (senior division) , Allahabad and directed that the appellant shall be entitled to interest at the rate of 6 per cent for the entire period i. e. prior to the date of making reference. The court directed that the respondent shall also be entitled to the interest at the same rate for the period prior to making of reference and pendente lite thereafter as decreed by the court below. Against that judgment and order, this appeal is filed on behalf of the contractor.