RAMACHANDRA LAXMAN DODDAMANI Vs. SYNDICATE BANK

JUDGEMENT

(1.) This appeal is preferred against the Judgment and decree dated 18-10-1983 passed by the learned Principal Civil Judge, Belgaum in O.S. No. 24/1979.

(2.) The respondent/plaintiff filed the aforesaid suit for recovery of a sum of Rs.2,33,752.10 with future interest at 15% p.a. on the aforesaid sum.

(3.) The trial Court has decreed the suit of the plaintiff for a sum of Rs. 1,26,560.93with future interest at 15% p.a. from 22-10-1981 the date on which the plaintiff-Bank received the compensation amount under the Karnataka Contract Carriages (Acquisition) Act, 1976 (hereinafter referred to as 'the Act').