JOSE MINGUEL COSTA Vs. D COSTA CONSTRUCTION

JUDGEMENT

(1.) Heard Mr. A. Mashelkar, learned counsel appearing for the appellant and Mr. V. Rodrigues, learned counsel appearing for the respondent.

(2.) Admit on the following substantial question of law. Whether the learned Lower Appellate Court committed an error in awarding interest at the rate of 18% per annum without examining whether the notice under the Interest Act was issued to the appellant before filing of the suit?

(3.) Mr. V. Rodrigues, learned counsel waives service on behalf of the respondent.