- (1.) Present Regular Second Appeals are directed against the judgment and decree dated 27.02.2010 passed by District Judge, Chandigarh, whereby judgment and decree dated 8.5.2009 passed by Civil Judge [Junior Division], Chandigarh were reversed and the suit for recovery filed by the plaintiff Steel Strips Infrastructures Limited was decreed and the plaintiff was held entitled to interest @ 12% per annum on the principal amount from the date of institution till realization.
(2.) Second appeal, i.e. RSA No.3912 of 2010, has been filed by the plaintiff-Steel Strips Infrastructures Limited for modification of the judgment and decree of the Court of first Appeal whereby interest was allowed @ 12% per annum.
(3.) For the sake of convenience, parties are being referred to as per their status before the Court of first Instance. For the facility of reference, facts are being taken from RSA No. 1766 of 2010 filed by the defendants.;