- (1.)Leave granted.
(2.)This Civil Appeal is directed against the judgment and order dated 14.6.2012 passed in Original Side Appeal No.9 of 2005 by the High Court of Himachal Pradesh at Shimla, whereby it has dismissed the appeal of the appellants herein by concurring with the judgment and decree dated 3.10.2005 passed in Civil Suit No. 31 of 1997 by the learned Single Judge in decreeing the suit for payment of money at [pic]39,20,000/- with 6% interest per annum from the date of institution of the suit till the date of payment of decretal amount to the respondents giving its reasons in the impugned judgment though it did not entirely agree with the reasonings provided by the learned single Judge. Correctness of the same with regard to the interest from the institution of the suit till the date of payment is questioned by the appellants, urging various facts and legal contentions.
(3.)For the sake of brevity and convenience in this judgment, the parties are referred to as per the rank assigned to them in the original suit proceedings.