C MADHU Vs. B V S MURTHY

JUDGEMENT

(1.) THE petitioner is assailing the legality and validity of the judgment and decree passed in SC No. 3672/1998 on the file of the XI Addl. Small Causes Judge, bangalore in so far as the prayer for rejection of the interest is concerned.

(2.) THE petitioner-plaintiff filed a suit for recovery of a sum of Rs. 17,500/- with future interest thereon at 18% per annum from the date of suit till realisation with costs. The trial Court after hearing and considering the material on record and conducting the trial has allowed the suit filed by the petitioner holding that the petitioner is entitled to recover a sum of Rs. 10,000/- from the defendant with costs along with notice charges of Rs. 100/- without considering the rate of interest as claimed by the plaintiffpetitioner in that suit.

(3.) HEARD the learned counsel for the petitioner. The respondent is served and unrepresented.