CANRA BANK Vs. CHIKKASWAMY

JUDGEMENT

(1.) THE appellant, in this appeal, is a Nationalised Bank and plaintiff before the trial Court. In this appeal, the appellant has called in question the correctness of the judgment and decree dated 17/04/1995 made in O. S. No. 43/1991 by the Court of Civil Judge at Mysore to the extent it has rejected the claim of the appellant for grant of interest at 16 per cent per annum on the suit claim till the date of realisation.

(2.) IN the course of this judgment, the parties will be referred to with reference to their ranking in the trial Court.

(3.) FEW facts which may be relevant for the disposal of this appeal, may be stated as hereunder :