DAYARAM LILADHAR JOSHI Vs. BANK OF BARODA

JUDGEMENT

(1.) By way of present Appeal under Clause 15 of the Letters Patent, the appellant - original petitioner, who has succeeded before the learned Single Judge, has challenged the oral judgment passed by learned Single Judge dtd. 20/4/2015, by which the learned Single Judge has awarded interest only @ 6% p.a. from 8/7/1981.

(2.) The Appeal came to be admitted by order dtd. 12/7/2019.

(3.) The short facts emerged from the records are as under :