HDFC BANK LTD. Vs. SRINIVAS TELECOM

JUDGEMENT

(1.) This revision petition is filed by the petitioner-defendant in S.C.No.15434/2012 filed by the respondent-plaintiff, whereby the court below decreed the suit in favour of the respondent against the petitioner directing the petitioner to pay a sum of Rs.90,082/- to the respondent with interest at 18% p.a. from the date of the suit till the payment of the entire amount.

(2.) For the purpose of convenience, the parties are referred to by their respective ranks in the suit before the court below.

(3.) The various contentions are urged by the plaintiff in the suit are as under:-