T PUTTALINGAIAH Vs. VIJAYA BANK

JUDGEMENT

(1.) DEFENDANTS are the appellants before this Court. The money suit filed by the Plaintiff Bank has been decreed by both the Courts below. Hence this appeal.

(2.) THE only contention raised before me is regarding the interest. The objection of the counsel for appellant is that the Court below have failed to consider the decisions reported in Krishna Reddy H. P. v. Canara Bank; ILR 1985 Kant 1277 : (AIR 1985 Kant 228) and ILR 1985 Kant 4282 : (AIR 1986 Kant 242); Bank of India v. Karan Ramjee Rao, ILR 1985 Kant 1277 : (AIR 1985 Kant 228) is to the following effect :

(3.) THE learned counsel for the appellants argued that it must be treated as agricultural loan and interest must be reduced as applicable to agricultural advances.