YASHWANT SHAH (D) BY LRS. Vs PREETI AGGARWAL
Bench: B. SUDERSHAN REDDY,SURINDER SINGH NIJJAR, , ,
Case number: C.A. No.-007278-007278 / 2002
Diary number: 17537 / 2002
Advocates: JAY SAVLA Vs
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.