YASHODHARA DODDAKALEGOWDA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) This regular first appeal is directed against the judgment and decree dated 14.07.2010 passed by the learned XVI Additional City Civil Judge, Bangalore City, decreeing the suit filed by the respondents herein for a sum of Rs.2,17,425/- along with costs and future interest at 6% per annum on the principal amount of Rs.2,11,438/- from the date of suit till realization.

(2.) For the sake of convenience, parties are referred by their rank assigned to them before the Trial Court.

(3.) Plaintiffs State of Karnataka and Registrar General, High Court of Karnataka, filed suit O.S.No.5575/1998 for recovery of an amount of Rs.2,71,601/- together with future interest at 30% per annum.