RASTOGI,J. - (1.) Leave granted.
(2.) The instant appeal is being preferred against the judgment and order dated 8th May, 2019 passed by the Division Bench of the High Court of Calcutta setting aside the judgment dated 16 th October, 2015 of the Single Bench and accepting claim of the 1 st invoked in law and accordingly the decree came to be passed for Rs. 1,10,33,207.00/ as claimed in paragraph 18 of the plaint with interest at the rate of 8 per cent per annum from the date of institution of the suit until payment.
(3.) Although both the Judges of the Division Bench has delivered their separate judgment but have expressed a concurring view on the subject.;