PAWANKUMAR DALMIYA AND ORS. Vs. BILIGOWDA AND ORS.

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 27.08.2011 passed in O.S.No.6/2009 on the file of Civil Judge (Sr.Dn.), Maddur ( '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 plaintiffs filed suit against the defendants for recovery of Rs.17,40,700/- together with court costs and current interest by way of damages at the rate of 2% per month from the date of suit till the actual date of realisation and also prayed for creation of 1st charge on suit item Nos.4 and 5 for recovery of suit claim.