NEETA BHALCHANDRA KALGHATGI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS appeal by the plaintiffs is directed against the decree of learned Civil Judge, Senior Division, Vasco-da-Gama refusing interest on the sum of Rs.11,55,433.42 which the learned Judge ordered the defendants to pay to the plaintiffs.

(2.) THE facts, which are material for deciding this appeal are mostly not in dispute or cannot be disputed.

(3.) AND 5 of the consent terms read as under: