INDIAN BANK Vs. BOMBAY HARDWARES AND SANITARY STORES

JUDGEMENT

(1.) The plaintiff in O. S. No. 45/89 on the file of the Principal Sub Court, Paravur is the appellant.

(2.) The Suit was filed by the appellant bank seeking a decree for Rs. 42,599/74 against the defendants jointly and severally with interest thereon at 18 per cent per annum with quarterly rests from the date of suit till date of recovery and by sale of plaint A schedule immovable property and other reliefs.

(3.) The third defendant remained ex parte in the Suit. Second defendant contested the Suit on behalf of himself and the first defendant partnership firm. After trial, the lower court decreed the Suit for Rs. 42,599/74 with future interest at 18% per annum on the principal sum of Rs. 30,908/15 from the date of Suit till realisation against the defendants and their assets.