ANDHRA BANK NUZVID Vs. ATLURI SESHARAO

JUDGEMENT

(1.) The plaintiff-Nationalized Bank is the appellant before this Court. The suit OS No. 45 of 1984 was filed by the plaintiff on the file of the learned Subordinate Judge, Nuzvid for recovery of a sum of Rs.25,160.00 based on a mortgage. The trial Court decreed the suit with subsequent interest thereon at 12% per annum from 28-12-1984 till the date of realisation. The trial Court also granted the benefit of Act 4 of 1938 and scaled down the interest on the loan. Hence the appeal.

(2.) For the sake of convenience the parties to this appeal would be referred to in accordance with their status before the trial Court.

(3.) The only question that falls for consideration in this appeal is: