Bimal Chandra Basak, J. - (1.) These appeals are directed against a decree passed in favour of various banks, mostly nationalised banks, in various suits instituted by them for money decrees on account of amounts lent or advanced by them and for other reliefs.
(2.) Some important questions of law are raised before us in connection with these suits which also arise in various other proceedings of this nature from time to time. The questions involved relate to (a) the interest for the period prior to the institution of the suit ; (b) interim interest, that is, interest from the date of the institution of the suit till the date of the decree ; (c) further interest, i.e., interest on judgment ; and (d) instalments to be granted, if any, for payment of the decretal amount.
(3.) Various suits were instituted in this court by different nationalised banks for recovery of huge amounts due from their constituents on account of moneys lent and/or advanced by the banks. In these cases, money decrees were passed. The court also directed interest to be paid under three headings as specified above. The courts have also granted instalments. In all these cases, it is the banks who have preferred appeals, though the decrees have been passed in their favour, being aggrieved by the court's directions regarding interest and also the instalments granted for payment of the decretal dues. All these appeals involve such common questions of law relating to the same.;