RAJESH TRADING CO. Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against judgment and decree dated 13.9.96 passed by First Addl. Judge, to the Court of Dist. Judge, Dhar in civil suit No. 6 -B/80 decreeing the suit for respondent -bank for an amount of Rs. 3,33,643/ - with 18% interest p.a. Though appellants have assailed the impugned judgment and decree on variety of grounds but their counsel Mr. Maltare has limited the challenge only to the issue of rate of interest. Therefore, the total controversy centers around whether interest was awardable at 12% p.a. on the principal amount or at 18% p.a. No other issue was argued or conveyed before us.