IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 7278 OF 2002

      YASHWANT SHAH (D) BY LRS. ..... APPELLANTS

VERSUS

       PREETI AGGARWAL & ANR. ..... RESPONDENTS

O R D E R

Having heard the learned counsel for the parties at  

length, we find no error to have been committed by the  

Special Court in granting decree in Summons for Judgment  

No. 1 of 1999.  No question of law as such arises for our  

consideration.  However, having regard to the totality of  

the facts and circumstances of the case, we consider it  

appropriate to reduce the rate of interest from that of  

18% per annum as awarded by the Special Court to 9% per  

annum.

The appeal succeeds to this limited extent.  The  

appeal is partly allowed without any order as to costs.

......................J  [B. SUDERSHAN REDDY]

......................J        [SURINDER SINGH NIJJAR]

NEW DELHI APRIL 13, 2010.