L.N.MITTAL,J. - (1.) DEFENDANT Jagdish has filed this revision petition under section 115 of the Code of Civil Procedure.
(2.) RESPONDENT � plaintiff Mahender Singh filed suit against defendant petitioner for recovery of Rs. 1,07,500/- alleging that the defendant borrowed Rs. 62,500/- from the plaintiff on 12.12.2004 and agreed to repay the same with interest @ 2% per month but did not pay the principal or interest amount. Accordingly, the plaintiff sought recovery of Rs. 62,500/- as principal amount and Rs. 45,000/- as interest at the aforesaid rate till filing of the suit. Learned Additional Civil Judge (Senior Division), Narnaul vide judgment and decree dated 2.12.2010 decreed the plaintiff's suit for recovery of Rs. 1,07,500/- with pendente lite and future interest @ 9% per annum. In first appeal preferred by the defendant, learned District Judge, Narnaul vide judgment and decree dated 23.8.2011 reduced the rate of future interest from 9% per annum to 6% per annum while maintaining decree of the trial court on other aspects. Defendant has filed this revision petition claiming relief qua rate of interest only.
(3.) I have heard learned counsel for the parties and perused the case file.;