Kurian Joseph, J. - (1.) Leave granted.
(2.) The Appellants have come up before this Court, aggrieved by the judgment dated 13.02.2012 passed by the High Court of Delhi in RFA No. 82 of 2001.
(3.) As per the judgment under appeal, the suit filed by the Bank was decreed for recovery of US $ 18576.91 with interest at the rate of 16.5% per annum with costs of Rs. 25,000/ - for the Appellants.;