- (1.) Leave is granted.
(2.) Heard learned Counsel for the parties.
(3.) The net loss caused to the respondent due to fire was assessed at Rs. 4,72,146. 00 but the appellant paid only a sum of Rs. 2,75,180. 00 to the Bank of the respondent. The balance amount together with interest at the rate of 18% was ordered to be paid to the respondent by the State Commission.;