- (1.) The appeal arises from a judgment of the High Court of Karnataka in a first appeal against a judgment of the Additional City Civil Judge, Bangalore in a suit for recovery of money. The appellant awarded three contracts to the respondent for the construction of staff quarters in 1984-1985.
(2.) The respondent filed OS No 1528 of 1992 before the Additional City Civil Judge, Bangalore for the recovery of an amount of Rs. 5,48,285 together with interest.
(3.) The Trial court by its judgment dated 15 December 2001 found that an amount of Rs. 50,753 was due and payable. Accordingly, the suit was decreed in that amount together with interest at 6 per cent per annum.;