CANARA BANK Vs. GANGAMMA

JUDGEMENT

(1.) THE appellant, a Nationalised Bank, is the Plaintiff in O. S. No. 299/93 in the Court of Munsiff at Arsikere. The respondents were the defendants in the suit. In this appeal, the appellant has called in question, the correctness of the judgment and decree dated 20-12-1994 made in RA No. 23/1994 by the Civil Judge at Arsikere, to the extent it has rejected the interest @ 17. 5 % claimed in the plaint and has ordered for payment of interest @ 6% from the date of filing of the suit, to the date of realisation of the decretal amount.

(2.) FOR the sake of convenience, the parties will be referred to in the judgment, with reference to their ranking in the trial Court/suit.

(3.) I have heard Sri. Padubidri Raghavendra Rao, learned Senior Counsel for the appellant and Sri. R. Chandranna, learned counsel for the respondents and perused the record.