STATE BANK OF INDIA REP. BY ITS BRANCH MANAGER Vs. THE KARNATAKA HOUSING BOARD REP BY ITS COMMISSIONER AND ORS.

JUDGEMENT

(1.) IN these two appeals, the appellant -Bank is questioning the legality and correctness of the Judgment and decree passed by the Civil Judge, (Sr.Dn.), Mangalore dt. 22.4.2009 passed in O.S. No. 31/2008 and the Judgment and decree passed on 19th September 2009 in O.S. No. 187/2005. At the time of admission of these appeals, the appeals were admitted only to consider the legality and correctness of the interest awarded by the Trial Court at 18% p.a. from the date of the suit. Therefore, these two appeals are taken up together since the question arises in both the appeals is only in regard to the rate of interest payable by the appellant - Bank to the respondents -plaintiffs.

(2.) THE admitted facts are as hereunder:

(3.) THE matter was contested by the appellant -Bank. The Trial Court decreed both the suit as prayed for. Therefore, the present appeals are filed.