GOUTHAM CHAND Vs. SIDDAIAH

JUDGEMENT

(1.) THE Regular First Appeal and Cross Objection arise out of the same judgment and decree dated 18th June 2012, passed in O.S. No. 991/2008, by the II Additional Senior Civil Judge, Mysore, decreeing the suit filed by the cross objector.

(2.) BY the aforesaid judgment and decree passed by the Trial Court, the suit of the plaintiff/appellant was decreed with costs, directing the first defendant/first cross objector to repay a sum of Rs. 15,00,000/ - with interest at the rate of 12% p.a. from 14 -12 -2005 till the date of realization and ordered that there shall be charge in respect of suit schedule proper in respect of the amount decreed.

(3.) WE have heard learned counsel appearing for appellant and learned counsel appearing for cross objectors.