(1.) HEARD.
(2.) THESE appeals are directed against the judgment and decree dated March 29, 1984 , made in O. S. No. 108 of 1978, on the file of the learned Principal Subordinate judge, Pondicherry. A. S. No. 203 of 1985 was filed by the plaintiff in suit o. S. No. 108 of 1978, against the said decree dated March 29, 1984 , disallowing interest of 9 per cent. on the principal amount of Rs. 63, 014. 05, from the date of the plaint till the date of payment as well as against the decree of Rs. 10, 000 granted in favour of the third defendant in his counter-claim for a sum of Rs. 94, 140. A. S. No. 1302 of 1989 was filed by the third defendant against the disallowed counter-claim namely a sum of Rs. 84, 140 as well as against the decree granted in favour of the plaintiff for a sum of Rs. 70, 140. 60 with interest at the rate of 9 per cent. per annum from the date of the plaint till the date of payment. For the purpose of convenience the parties are described as per their rank in the suit.