REGENT COMPUTRONICS PVT. LTD.

CANARA BANK Appellant

V/S

MARSHALL CYCLE Respondents

Referred Judgements :-

DELHI STATE INDUSTRIAL DEVELOPMENT CORPORATION V. ANIL KASHYAP [REFERRED]
P.C. MUTHU CHETTIAR V. K.V. MEENAKSHISUNDARAM AYYAR [REFERRED]
RENUSAGAR POWER CO LIMITED GENERAL ELECTRIC CO VS. GENERAL ELECTRIC CO :RENUSAGAR POWER COMPANY LIMITED [REFERRED]
SHRENIK JHAVERI VS. A K MENON [REFERRED]
UNITED BANK OF INDIA VS. NARESH KUMAR [REFERRED]
SYNDICATE BANK VS. WEST BENGAL CEMENTS LIMITED [REFERRED]
CENTRAL BANK OF INDIA KUTCH VS. P R GARMENTS INDUSTRIES PVT LIMITED [REFERRED]
UNITED BANK OF INDIA VS. JORHAT FUEL BRIQUETTING INDUSTRY [REFERRED]
SIGAPPIACHI VS. M A P A PALANIAPPA CHETTIAR [REFERRED]
VIJAYA BANK VS. S BHATHIJA [REFERRED]
VIJAYA BANK AND ETC. V. ART TREND EXPORTS AND ETC. [REFERRED]
STATE BANK OF TRAVANCORE VS. K VINAYACHANDRAN [REFERRED]
UNION BANK OF INDIA VS. DALPAT GAURISHANKAR UPADHYAY [REFERRED]
JAFAR HUSAIN VS. BISHAMBHAR NATH [REFERRED]

JUDGEMENT

(1.) I propose to deal herewith two interesting questions relating to interest.

(2.) These questions arose in this suit for "recovery of a sum of Rs. 2,72,470.98 p. with cost and interest at the rate of 19.5% per annum against the defendant jointly and severally". I also propose to dispose of I.A. 4557/97 as well as Suit No. 408/83.

(3.) The defendants have filed IA 4557/97 submitting that "decree for the original amount may be passed. The defendants submit that in the circumstances of the case interest from the date of the filing of the suit be not awarded to the plaintiff. The business of the defendant was completely ruined and closed. It is, therefore, prayed that in the circumstances of the case the Court may pass a decree for Rs.2,72,470.98 only.

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CANARA BANK Vs. MARSHALL CYCLE

Referred Judgements :-

JUDGEMENT

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