N BHADRINATHAN Vs. IND BANK HOUSING LIMITED

JUDGEMENT

(1.) This appeal has been preferred against the judgment and decree dated 13.11.2002 made in O.S. No. 8709 of 1998 on the file of the VII Additional City Civil Judge, Chennai, insofar as it relates to the grant of interest at the rate of 15.5% p.a throughout and modify the same by awarding interest at the rate of 6% p.a. from the date of plaint till the date of recovery and allow this first appeal accordingly.

(2.) The following are the averments in the amended plaint succinctly stated:

(3.) The written statement filed by the first Defendant contains the allegations as follows: