- (1.) Heard counsel for the appellant. The respondents had appeared through their counsel, but no one appears on behalf of them today. There was no representation on their behalf on the previous date also.
(2.) The impugned judgment and decree dated 24 th June 1997 / 7th July 1997 passed in Money Suit No.05 of 1994 by learned Sub-Judge-IV, Jamshedpur is in challenge in the present appeal by the defendant/appellant.
(3.) The suit was for a decree for realisation of Rs. 6,59,826.38/- in favour of the plaintiffs including interest till the date of filing of the suit pendente lite and future interest @ 24% per annum till the date of its realisation, besides the cost. The learned trial court by the impugned judgment decreed it in part on contest with cost against the defendants by directing them to pay the decreetal amount of Rs.6,80,000/- to the plaintiffs within ninety days from the date of signing of the decree. The defendants were also directed to pay interest pendente lite and future interest @ 9% per annum on the decreetal amount, failing which the plaintiffs should be entitled to realise the decreetal dues through the process of the court at the cost of the defendants. The brief case of the parties, as pleaded before the learned trial court, is as under.;