JUDGEMENT
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(1.) Petitioner - Kerala Financial Corporation (for short "Corporation")
sanctioned a loan of Rs.2,65,000/- to the respondent and the order was
communicated to the respondent by the Sanctioning Letter No. C1/646/2245/75
dated 29.12.1975 (Annexure P/1). Corporation submits as per Clause 31 of
the Sanctioning letter, the Corporation has a right to make enhancement of
rate of interest on loan from time to time. According to the Corporation,
the respondent committed default in making regular payment of the loan
amount, consequently, the Corporation enhanced the rate of interest to
11.75% per annum. Notice of enhancement of the rate of interest was also
issued and served on the respondent.
(2.) Aggrieved by the said notice, respondent filed a suit being O.S. No.
479 of 1995 before the Munsif Court at Trichur, for an order of declaration
that the respondent is liable to pay interest only at the rate of 5.5% per
annum. Learned Munsif Court decreed the suit as prayed for. Corporation,
aggrieved by the said judgment of the Munsif Court, preferred an appeal
being A.S. No.123 of 1991 before the District Court and the District Court
also dismissed the appeal.
(3.) Aggrieved by the same, the Corporation preferred a second appeal
being S.A. No. 869 of 1996 before the High Court, which was dismissed by
the High Court. The concurrent findings recorded by the courts below are
under challenge in this special leave petition.;
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