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Judgment
The decree entitled the decree-holder to interest ""until the date of realization"". The learned District Judge has held that in a case like this, where
the decree-holder has been given permission to bid and set off the date of realization is the date of sale. There is good authority for this in the case
of Sait Punnamchand Chatraban, Firm of Marwadi Bankers Vs. Vijjapu Satyanandam, and we think the learned District Judge was right in relying
on that case. That was a case u/s 73 of the CPC but the language used by the learned Judges and the interpretation of Order 21, r. 72 of the CPC
which they have adopted, are of general application. Learned Counsel for the appellant contends that the words ""date of realization"" in the decree
mean the date on which the money is realized by the decree-holder, and he relies on Khalilur-Rahman v. Gokul Prasad I.L.R.(1919) All. 526 and
A.S.N. Chettiar Firm v. Imperial Bank of India, Bassein AIR 1937 Rang. 193 in which that view is taken. With respect we prefer to follow the
decision of this Court reported in Sait Punnamchand Chatraban, Firm of Marwadi Bankers Vs. Vijjapu Satyanandam, . The decree does not give
interest until date of realization by the decree-holder, but simply till date of realization, and that, we think in a case like this is the date of sale. This
appeal is accordingly dismissed with costs.