CANARA BANK Vs. MRS K P SHANTI RAO

JUDGEMENT

(1.) THIS appeal by the lender Bank, namely, Central Bank of India, is against order dated 26.5.1999 passed by DRT, Delhi in O.A. No. 643/96, Central Bank of India v. K.P. Shantirao and Ors.

(2.) The Tribunal below has allowed the recovery application and directed the respondents to pay the suit amount. The appellant Bank is satisfied with that order but is aggrieved in respect of the rate of pendente lite interest awarded by the Tribunal below. Hence, this appeal is only on a limited point whether the appellant should be given that rate of pendente lite interest which it claimed in the original recovery application.

(3.) HEARD learned Counsels for the parties.