Bhattacharya, ACJ. - (1.) This appeal is at the instance of Life Insurance Corporation of India and is directed against the judgment and decree dated 29th October, 1992 passed by the Assistant District Judge, Eighth Court, Alipur, in Title Suit No.88 of 1982, by which the learned Trial Judge decreed the suit in part in preliminary form against the defendant Nos.2 to 6 with costs by awarding a sum of Rs. 74,851.25 paisa. The defendant Nos.2 to 6 were found jointly and severally liable to pay the said amount and at the same time, it was further declared that the suit property mentioned in Schedule A to the plaint should be kept as security against decretal amount. The defendants were asked to make payment within three months from the date of the decree with the stipulation that in default, the plaintiff would be at liberty to sell out the mortgaged property and if the sale proceeds did not satisfy the decretal amount, the plaintiff would be at liberty to proceed against the defendant Nos. 2 to 6 personally. The plaintiffs prayer for pendente lite and future interest was, however, rejected.
(2.) Being dissatisfied, the plaintiff has come up with the present appeal.
(3.) The only grievance of the appellant in this appeal is that the learned Trial Judge erred in law in refusing the plaintiffs prayer for pendente lite and future interest.;