RAMESH S. RAO Vs. SUDHIR J. KAMAT

JUDGEMENT

(1.) 1st defendant in the suit has filed this appeal questioning a decree for payment of Rs. 3,68,476.49 with interest at 6% p.a. from the date of suit till realization. The plaintiff has filed the cross -objection with regard to denial of interest on the principal amount for the period prior to institution of the suit and also in determining the rate of interest at 6% on the decree amount. For convenience, the parties would be refened to with reference to their rank in the suit.

(2.) MATERIAL facts of the case are:

(3.) THE 2nd defendant in the written statement filed, admitted the claim of the plaintiff and submitted that, he is not liable to pay any money, since he is only a General Power of Attorney Holder of defendant No. 1.