LAXMI VILAS BANK LTD Vs. P R KRISHNAN

JUDGEMENT

(1.) THESE are two cross appeals arising out of an order dated 6.11.1992 passed by the State Commission, Tamil Nadu, on a complaint preferred by the Appellants in F.A. No. 16/93. The First Appeal No. 614/92 has been brought by the Lakshmi Vilas Bank Ltd. & Anr., who were the Opposite Parties before the State Commission.

(2.) AFTER having heard the Counsel appearing on both sides we have come to the conclusion that there is no merit in First Appeal No. 16/93 wherein the prayer is for enhancement of the compensation awarded to the Complainants by the State Commission. That appeal will, therefore, stand dismissed without costs.

(3.) WE accordingly hold that the Complainants shall be entitled only to receive interest at 18% on the full amount covered by the fixed deposit from 30.11.1988 uptil the date of actual payment to them. We are informed that despite the order passed by the State Commission the Bank has not, so far, paid to the Complainants even the amount of interest directed to be paid under the impugned order We consider that this conduct on the part of the Bank is highly objectionable, particularly when no order of stay had been passed by this Commission in this appeal.