KOOROPPADA SERVICE CO-OPERATIVE BANK Vs. SHANTHI ABRAHAM

JUDGEMENT

(1.) What rate of interest the petitioner Bank is required to pay on the Mangalya Cash Certificate Deposit Scheme--

(2.) This question has knocked at the doors of this Court many times earlier and stood answered as many times. It, however, refuses to die down. A few Benches of the learned Single Judge and a learned Division Bench have uniformly, unfailingly held that the interest at the contracted rate alone should be paid.

(3.) To his credit, Mr.Alex M.Scaria, the learned counsel appearing for the petitioner on record, has made commendable efforts to convince the Court that the issue requires a re-look--he almost succeeded.