M.THANIGACHALAM Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The suit has been filed claiming compensation for the losses suffered by the plaintiff to the tune of Rs.1,92,07,559.00 pertaining to purchase of the property bearing D.No.61, Gajapathy Street, Aminjikarai, Chennai- 600 030, together with interest at 18% per annum from the date of plaint till the date of realization.

(2.) The plaint in a nutshell:-

(3.) The plaintiff further states that he was aware of Writ Petitions pending before this Court in W.P. Nos.1149 and 5272 of 2009 between the Bank and the borrowers. The plaintiff further submits that he paid 25% of the bid amount towards Earnest Money Deposit (EMD), subject to outcome of the pending Writ Petitions.