ARUN BHANSALI,J. - (1.) At the request of learned counsel for the parties, the matter has been finally heard.
(2.) This appeal is directed against the judgment and decree dated 03.04.2017 passed by the Additional District Judge, Nathdwara, whereby the suit filed by the respondent-plaintiff for recovery of money has been decreed, wherein the following decree has been passed:-
(3.) The decree has been passed by the trial court, by calculating the interest @ 18% per annum from 03.07.2007 to 12.04.2012 on the principal amount of Rs. 2,50,000/- and the same has been quantified at Rs. 2,14,988/-.;