A. NARAHARI Vs. SUMAN CHIT FUND (P) LTD.

JUDGEMENT

(1.) This civil revision petition is arising out of the orders dtd. 7/6/2013 in E.P.No.170 of 2012 in O.S.No.1332 of 2005 on the file of VII Senior Civil Judge, City Civil Court, Hyderabad.

(2.) The revision petitioners are the sureties for the principal borrower and are arrayed as judgment-debtors 3 and 6 in the execution petition.

(3.) The plaintiff is M/s.Suman Chitfunds Pvt. Ltd., represented by its Director. A suit was filed by the plaintiff for recovery of an amount of Rs.2,70,604.00 with interest @ 12% per annum from the date of filing of suit till realization, against defendants 1 to 6. The trial Court has passed a decree directing that defendants 1 to 6 shall jointly and severally pay to the plaintiff a sum of Rs.2,70,604.00with interest @ 12% per annum from the date of the suit till the date of decree and thereafter @ 6% per annum till the date of realization on the principal amount of Rs.2,37,494.75 ps., and further directed to pay a sum of Rs.11,052.00 towards costs of the suit.