Karnataka High Court
Sri P Ashok S/O Late M.Palani Velu vs Syndicate Bank on 16 March, 2011
Bench: N.K.Patil, H.G.Ramesh
R_.F.A,N0. 11230 200? IN THE HIGH COURT OF K.ARNATAK,A. AT BANGALORE DATEB THIS THE 16"' DAY OF MARCH. 201 1 PRESENT THE HON'BLE MR. JUSTICE N'.K.PATIL -- ' jj 11-
AND THE HoN*13LE MR. JUSTICE G_;~R.?i1\4afi9;SIi"'- 7 R.F.A.No. 123012967.
BE'I'WE_ EN : ' V
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BAN GrAI.,{} RE E3 Eb'-X.?\E C H E3A§\§(}AI_,(C)REi -- E.3€3{) €135. ...RIES¥'()?é§3I€Ti'§'I' {BY SR1. S KR§S}~E\EAS'\:¥AMY', Ai3\f(}CA'1'EZ A.E3SECN'['] m1:+: Rm 1:5 F'II,{--3i) UN§j}£3¥§'; 8EC'I'I{')N 95 __¢ii3§*"'--i7§_§--'-iii? 5 §i{}A.INS'1" '.I.'H.'£+": a§[.§I§{f}Pv'I£iE€"§" A§\§'I.') §')Ii{Z£'§f~ZEE 1;)p;;*£<:::e e::~.1.':2.:;0<;;5"% PASESED IN €.}.SwN{).822E3,/2(}{)2 ON 'E'E'{§i F'I£.-E3 OF 'I'Ej¥.¥§, .fXI_3f;r1;--, e::m-' civil, ANI} EHEZSSIONE.-3 JUI'f)€}iii_., »..».£3_;5;N<3AL.<3f€_E§T;»(:1*;fi5 (":(?%-'I..F€<3.:3. IJEECRE-i~ZEN{} THE: YE' mm ra£=:c:{>V..?£;§~:'x:*._c3{.r' ?«T§)';*3.iE1':'fi" ' miss ;aPp1«:;a1, CEOMENG ON'§~*<:e;2v'1'.-1_§§;ia§§::\z(3 '*:._:<: §Es~ :?:z>{*;§'--~ V' H.G.RAl'bESH J , I}EI.1\="IiREZE3 'IT-{E3(§.I{L(}'W'i'§&E(}; JUDGMfifi@ --
This appeal by .,L¢/fiA:'i're;fb(:'t.<a~dAAa$gain:«st this judgméznt passed by the Trial C{)3.~14_I."1§; A4 Additional City Civfl :':}§3%J1ga110re City, in the Szxéfivi in H By the impzzgaied judg;me:1f;--.i:h£: 'i"r*ia..i'V(;§<§i;1%f: 'E.1;«3;s decreed 'ih:-3 suit: 0f the 'r£::Sp<}ndemi -¢.._ $}z11§§i¢;aii,.§:" Béink {'§.I1e E33112?) by making __'i.he ap.§<§ii21.;2i:S aged Severaliy iiabie to pay 2; sum
-- with §}:'?1€_;¢:EI'if3:-§'éZ €£';.€:"%:cm at 39% par 2é;:f;§3E:;I:: Tr:§§z:_1§;;<§a::§§.§e3{i haéf j,.r€5arEy f°:°<>::": izhet dais: <3? ihes esuitéifgii §'..}_'1§f'. e:>f§}21y':m3§1E: arid in £§€f2m¥.t. <31?" thfi 5:3z~2.ici é '§}a3rr';:m1§xf€:Ei:§: r%:2:<;p<:::":{Ee:1£; -- Efiank is; é::':E.fi:Ee{§ :0 appéfg far ';§'§;:,:2'1§*:;§cz_rrg%{:1 2510:' sesaiaé :13? iéfzé: ::§{sri4g;z:gg;€${§ §}E'"'~i1%§}€;':E""§.j,/Z ,3, R.F.A.Nt:>.12E30§2{}C1?
2. We have i"1<::21r<:i {E19 Eé32',-1:"1'1eci <:<)ur:se1 appcarizigg fur tflrm appeE1az1t:s and pemswd the i:npz.,:.gI1eci j{,1dgI§}€3E3f'..
_N<}m3 aippeaireci for i.h{:: rz;=,srsp0'r:tiem: -« E32.1:'1k. Thcs S€L%1€? {:<)nt:ent,£<m Lmgged by 1:123 lezarrlszl <?{}1:;'r3',s;{~§§'~._ for th«.:= app€:1E:«,mif.ss is that ithe iI1t.<:resi', a1xx?211'ded'A. §,it. pesrr' annum in i1c:':r1n5s stai.:3d 21b0ve;"i'§§ highly <:§§{é€:i:a_s3i§x."eC' and rcquizvg tie be e1ppmpriat.e1§.,r rjje€§3,;1ceC1, _-Léarrtzéd"
étcnxrassei fL1rt.her submits; that", 1ii*;..é"'i.ri211 (Jo_ur=¥;; :3L1g§;,E1t £.(> hazve awelrdcd iraterest at." i..Vji.E:9/:3";§5-é:L--.. ' 4+" In em" ()}C}ff1iO1"}., having vretgjgirti £:2:3§.v'%i;2<'1}_& _£'":?i<:t.s-3 0ft}:1e cage, w<-:1 de--en;. it:7::2§p:{>7pri'a-fie "E0 :'€d1_1{:e the rate Gf irztiéresi awzir-:i€%d.Vb3V% iiilszj Erifii Court fmm §§% 230 srimpie ,~.i::ater:;é£-;€':,21f£: 1'2;'%«€> §3é';' .a;I__1_:1.%;1:{::2 {win {he {£236 :31? thess 5-smé; EEK ,:i:e1--'i'.;:' --:§V4i":;"s';ayai*;:§:2::t, 0:3. 't,§i1.é.:3 am<:T>m1i: Gf Rs.8,2G,88G;'«L {}z°d€:r{=:;:i 2:{7<飧éi"'{i§§:g1y£ M; $é'.2:fI.er{7E by {ha ie3a'r'm3:i {.',€§U;§'};E%€f§ far the ._2?:g:":é'_g;é:E_§é1:jz'1:s-3 éthefi. éizée £i§}§3f;?E§€:1i"}'§,$ Ekzzzd {§€§}{'}SEi1€:d an V. --.."Vé§:'§1§:;=¥"ez:}€: 9?"? R$'i§,€}{§.{}G§;'-- wiéiiz Eihises €Zf<m.§"':. §:..::"5g:,4:;2:n?£. '§'{,"} ':3'; E§§f.é;i':§'"§;.E".§'§, e.::%§'{:§<':*;:' 52:?' §'.§'1§S%§ {:t:§'é.§'éT§, a:'2{:i E;'.E'f:e.s% 5;%2:;§{:§ 2::..:.?:f:<:3:4::":'*{ has-S; K_éju gRSjf?a32@::
R,f*'.A.No. 1230 200?
E;>£3,<::1 withdr21w'r: by the re3sp:;>'11dm'1_t. M Bank. It is; zxeediess to 321}; t:'E':2;1E" the séaici pay.1ne:'1'z_ has :10 béi' §g;iV.i*§ 1""3> (i:3d1.:<:i:it>:1 by the r€:s_p():'1de::1t -- BE-1.I1§«'.. it is ssmte-d affhezi; the ;:.1pp€:E121:m:s haci alsjecra paid an 2:.r_:=;i;31.z:"if1--é%};"..% 'V' I 30,000/W ti} the r{*:spe:m.de:1i. ~ Bank <:>:1_--3--1 p'L>;1*"ssum1*t. to an .ir1i:<3rim order p:;isséi:i' $3.153" _{,}eb'i."' Recovery' '1'ribu:1a3, H' t:hz;1z': be s5{} .f'.V*i{,h--<;f{ A'£"esTp'c;,;?:aig:1t. Bank Shall take no'€,<«3 of the s~3£{§£i_"';:1f;1};:a1é:'m'; ,';%é_;zb§£%(:~€, to 'the: above, the judgmerit aiiigi dectrée .. Aii"f1pL1;gr1ec1 herein shall stand Ccig'iT§rm{5d. _ L"z:ppea.i H s§t:ands disposed Of in the above fe.§1?_i1'z5§L~1").'ii;1'§i vqjb£T}<Iv"»:::€)-Order ass '£0 $30313.
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