Bakhshish Kaur, J. - (1.) THIS revision petition has been preferred against the impugned judgment as the appellant was not allowed interest under Order 37, Rule 2(3) of the Civil Procedure Code, 1908.
(2.) UNITED Commercial Bank, Landran, the plaintiff appellant filed suit for recovery of Rs. 1,05,861.10 under Order 37 of the Civil Procedure Code. Notice was issued to the defendant, who admitted the case set up by the plaintiff. The trial court decreed the suit for recovery of Rs. 1,05,861 but interest was not allowed. Hence this revision petition. Counsel for the parties were duly informed but none had appeared on behalf of the respondent.
(3.) THE opinion recorded by the trial court reads as under : "I am of the opinion that suit of the plaintiff is liable to be decreed for Rs. 1,05,861.10 as prayed. At the same time, I am of the opinion that in view of Order 37, Rule 2(3) of the Civil Procedure Code, the plaintiff -bank is not entitled to future interest.";