T N CHANDRASHEKAR Vs. VIJAYA BANK

JUDGEMENT

(1.) With the consent of learned counsel appearing for the parties, this matter is taken up for final disposal.

(2.) The first defendant in O.S. No.69/2004 on the file of Prl. Civil Judge (Sr. Dn.), Ramanagaram, has come up in this second appeal impugning the concurrent finding of both the Courts below in decreeing the suit of the plaintiff - Vijaya Bank by holding that defendants jointly and severally were liable to pay a sum of Rs.3,41,263/- with interest at the rate of 16.32% per annum compounded quarterly on the said amount from the date of the suit till the date of realization and also costs of the suit .

(3.) The brief facts leading to this second appeal are as under: