- (1.) HEARD learned Counsel for the parties.
(2.) THIS is defendant's first appeal and is directed against judgment and decree dated 22. 9. 1978 given by IIIrd A. D. J. , Jalaun at Oral in O. S. No. 79 of 1976, Sri Mewa Lal v. State of U. P.
(3.) THE plaintiff respondent filed suit for recovery of Rs. 24,809/- along with pendente lite and future interest. The suit was decreed for recovery of rs. 10,226. 50/ -. The said amount was directed to be paid within two months, failing which 6% interest from the date of order (decree) was directed to be paid.;