CHIEF OFFICER Vs. LAKSHMI AGENCIES

JUDGEMENT

(1.) This appeal is filed by the defendant challenging the judgment and decree dtd. 22/2/2011 passed in O.S.No.22/2003 on the file of the Senior Civil Judge and C.J.M., Chamarajanagar ('Trial Court' for short).

(2.) For the sake of convenience, the parties are referred to as per their status before the Trial Court.

(3.) The plaintiff instituted O.S.No.22/2003 seeking for the decree to recover a sum of Rs.10,50,066.00 along with future interest @ 24% per annum from the date of suit till the date of realization. The Trial Court has decreed the suit in part with costs holding that the plaintiff is entitled to recover Rs.10,60,066.00along with interest @ 9% p.a. from the date of suit till the date of decree and thereafter @ 12% p.a. till the date of realization.