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Judgment
Hon’ble Shri Justice Ravindra Kumar Agrawal, J
The present writ petition under Article 227 of the Constitution of India has been filed by the petitioner against the impugned orders dated 25.04.2026 and 04.05.2026 whereby the executing court has calculated the interest on decreetal amount on simple interest mode and has closed the execution proceeding.
Learned counsel for the petitioner would submit that a decree has been passed in favour of petitioner in Civil Suit No.19-A/1987 on 26.11.1992 whereby the plaintiffs including the present petitioner were held entitled for refund of Rs.24,000/- along with interest @ 12 percent per annum from 05.09.1983 till its payment, Rs.6000/-along with interest @ 12 percent per annum from 16.04.1984 till its realization and amount of Rs.6000/-along with interest @ 12 percent per annum from 28.07.1984 till its realization. Though the said decree has been affirmed up to Hon’ble Supreme Court, however, the interest over the said decreetal amount have not been properly calculated on the basis of compound interest, but it has been calculated on simple interest by the trial court. He would further submit that though the petitioner claimed compound interest in the suit, however, the trial court has not made any direction with respect to mode of calculation of interest. Therefore, the impugned orders directing the judgment debtor to pay the decreetal amount along with simple interest is erroneous and the same is liable to be modified.
I have heard the counsel for the petitioner and perused the documents annexed with the petition.
From perusal of decree dated 26.11.1992 passed by the District Judge, Raigarh, in Civil Suit No.19-A/1987 it transpires that the decreetal amount was directed to be paid to the plaintiffs along with interest @ 12 percent from the respective dates. There is no direction in the decree that the decreetal amount should be paid with compound interest. It is necessary to note here the relevant part of the decree dated 26.11.1992 which reads as under :
“It is ordered and decreed that: संविदा की विनिर्दिष्ट पूर्ति का वाद खारिज किया जाता है और यह आदेश दिया जाता है कि प्रतिवादी रुपये 24000/- वादीगणों को अदा करेगा। तथा 05.09.1983 से 12 प्रतिशत की दर से अदायगी तारीख तक, 6000/- रुपये पर दिनांक 16.04.1984 से अदायगी तारीख तक तथा शेष 6000/- पर 28.08.1984 से अदायगी की तारीख तक 12 प्रतिशत की दर से ब्याज अदा करने के लिए उत्तरदायी है। अतः इस आशय की डिक्री प्रतिवादी के विरुद्ध पारित की जाती है।”
From perusal of said part of the decree it does not appear that the interest was ordered to be calculated on compound interest rate, but it was the simple interest as has been awarded to the plaintiffs by the said decree. From perusal of impugned orders dated 25.04.2026 and 04.05.2026 it further transpires that the trial court has rightly calculated the interest over the decreetal amount on simple interest @ 12 percent per annum. The calculation made by the trial court in its order dated 25.04.2026 is as under:
“इस न्यायालय द्वारा दिनांक 26/12/1992 को पारित निर्णय के अनुसार वादीगण को मूलधन ₹24,000/- दिलाया है तथा ₹12,000/- पर दिनांक 05/09/1983 से 12% वार्षिक की दर से ब्याज, ₹6,000/- पर दिनांक 16/04/1984 से 12% वार्षिक की दर से ब्याज, ₹6,000/- पर दिनांक 28/07/1984 से 12% वार्षिक की दर से ब्याज एवं अनुपातिक व्यय दिलाये जाने का आदेश दिया है, जिसकी गणना निम्नानुसार होती है:-
1.01- मूलधन ₹12,000/- + ब्याज ₹61,920/- (12% वार्षिक की दर से ₹1440/- प्रतिवर्ष 43 वर्ष का वर्ष 1983 से 2026)
2.02- मूलधन ₹6,000/- + ब्याज ₹30,240/- (12% वार्षिक की दर से ₹720/- प्रतिवर्ष 42 वर्ष का दिनांक 16/04/1984 से वर्ष 2026 तक)
03- मूलधन ₹6,000/- + ब्याज ₹30,240/- (12% वार्षिक की दर से ₹720/- प्रतिवर्ष 42 वर्ष का दिनांक 28/07/1984 से वर्ष 2026 तक)
04- आज्ञप्ति के अनुसार अनुपातिक वाद व्यय ₹3,840.25
इस तरह वादीगण मूलधन ₹24,000/- ब्याज ₹1,22,400/- (₹61,920/- + ₹30,240/- + ₹30,240/-) एवं वाद व्यय ₹3,840.25 कुल ₹3,840.25 कुल ₹150240.25 होता है।
निर्णीतत्रणी द्वारा अपने आदेश 21 नियम 23 व्य०प्र०सं० के आवेदन में कुल राशि ₹1,48,880/- होना बताया गया है, जो उचित नहीं है, इसलिए निर्णीतत्रणीगण की ओर से प्रस्तुत आदेश 21 नियम 23 व्य०प्र०सं० का आवेदन आंशिक रूप से स्वीकार किया जाता है, आज्ञप्तिधारी निर्णीतत्रणी से व्यवहार वाद क्रमांक 19 अ/1987 में पारित निर्णय के अनुसार उपरोक्तानुसार कुल ₹1,50,240.25 प्राप्त करने के अधिकारी हैं, वर्तमान प्रकरण में निर्णय एवं आज्ञप्ति वर्ष 1992 की है, इसलिए निर्णीतत्रणीगण उक्त राशि शीघ्रताशीघ्र आज्ञप्तिधारीगण को अदा करेंगे।"
Thus, in view of the contents of the decree as well as calculation of the trial court, this court does not find any perversity or jurisdictional error in calculating the interest over the decreetal amount. The orders passed by the trial court is just and proper and needs no interference.
Accordingly, the writ petition fails and is hereby dismissed.