A. S. GIRIGOWDAR Vs. GIRIJA K. S.

JUDGEMENT

(1.) The petitioner has filed this civil petition seeking permission to file the appeal, viz., R.F.A.No.1070/2019 as an indigent person. The petitioner proposes to challenge the judgment and decree dated 02.02.2019 passed in O.S.No.153/2014 by the Court of Principal Senior Civil Judge and CJM, Shivamogga.

(2.) The petitioner states that he was arrayed as defendant in O.S.No.153/2014 instituted by the respondent No.1 herein seeking to recover a sum of Rs.17,72,500/- with future interest at the rate of 18% per annum from the date of suit till realisation.

(3.) It is further submitted that the suit has been eventually decreed on 02.02.2019 directing the petitioner herein who is the defendant to pay a sum of Rs.17,72,500/- with cost and simple interest at the rate of 12% per annum from the date of suit till realisation.