INDIAN BANK SECUNDERABAD BRANCH Vs. K T ABRAHAM

JUDGEMENT

(1.) Indian Bank, Secunderabad Branch, represented by its Manager, being aggrieved of the nature of the decree made in OS No.667 of 1980, dated 18.6.1982, on the file of V Additional Judge, City Civil Court, Hyderabad, had preferred this appeal.

(2.) Sri Suresh, learned counsel representing the appellant-plaintiff had pointed out that the learned Judge had totally erred in being silent about the future interest on the suit amount from the date of suit till the date of realization. The learned counsel also pointed out that in the light of the facts and circumstances granting a decree permitting payment in instalments also cannot be sustained. The learned counsel also pointed out that no evidence had been let in by respondents-defendants. The learned counsel also would further point out that the Advocate's fee as certified also is not in accordance with the Rules since it was shown as Rs.1,256/- instead of Rs.3,008/-, hence the same to be rectified accordingly.

(3.) Heard the learned counsel for the appellant-plaintiff. None represents respondents-defendants.