UNITED COMMERCIAL BANK Vs. P CHANDRASEKARAN

JUDGEMENT

(1.) PLAINTIFF in O.S.No.1018 of 1985 on the file of Subordinate Judge, Tiruchirapalli, aggrieved by the decree relating to reduction of interest, namely, 9 per cent instead of 12.5 per cent as agreed, has filed the present appeal. In view of the fact that the subject matter of the appeal relates to rate of interest payable by the defendants to the plaintiff bank for the decreed amount, it is unnecessary for this Court to refer the other details as averred in the plaint and written statement.

(2.) HEARD the learned counsel for the appellant as well as respondents.