Valasapalli Sarojini vs Khambampati Ramamohana Rao
2023 Latest Caselaw 2270 AP

               HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                    MAIN CASE No: S.A.No.84 of 2023

                               PROCEEDING SHEET

Sl.                                                                    OFFICE
No      DATE                           ORDER                            NOTE

4.    24.04.2023   Dr.VRKS,J

                         Learned counsel on both sides are in

                   attendance.

                         This Appeal has been coming up for

                   hearing before Admission.

                         The Suit is for Recovery of Money and

                   that was decreed and it was upheld in the First

                   Appeal.

                         However, the winning plaintiff preferred

                   this Second Appeal questioning the correctness

                   of the Judgments of the Courts below especially

                   with reference to Rate of Interest, Nature of

                   Interest and the Nature of the Transaction, on

                   which the interest was claimed.

                         On    considering   the   submissions,   on

                   perusal of the record, the following Substantial

                   Questions of Law are framed:-
       1.

"Whether the Court below committing error in considering the Simple Interest though the agreed terms indicated the Compound Interest especially in the context of the fact. The debt was borrowed for commercial purposes"?

2."Whether there is legal error in the Judgments of the Court below, when they granted interest only on the sum borrowed, but not on the sum that is claimed in the Suit"?

3."Whether the Judgments of the Court below which is against under Section 34 Civil Procedure Code".

Admit.

List the matter after Summer Vacation,

2023 for final hearing.

_____________ Dr.VRKS,J

PNS