B. Suresh vs M/S Shriram City Union Bank ...
2021 Latest Caselaw 2578 Tel

             The Hon'ble Sri Justice T. Amarnath Goud

             Civil Miscellaneous Appeal No. 251 of 2021

Judgment :

       This Civil Miscellaneous Appeal is filed against Order and Decree

dated 11.02.2021 passed by the IX Additional Chief Judge, City Civil

Court, Hyderabad, in Arbitration O.P.No.1275 of 2015, whereby the

award dated 05.05.2015 passed by the Arbitrator in Arbitration

Case No.756 of 2014 was modified in respect of interest alone.

2.    At the hearing, both the learned counsel for the parties state in

unison that the appellants be permitted to deposit the amount due

together with interest @ 6% p.a., in four equal installments.

3.    Having regard to the above, without going into the merits of the

case, this Civil Miscellaneous Appeal is disposed of by permitting the

appellants to deposit the amount due together with interest @ 6% p.a.,

in four equal installments.

      As a sequel, miscellaneous petitions, pending if any, stand

disposed of as infructuous.

                                                 ___________________
                                                  T. Amarnath Goud, J.

Date: 13.09.2021 lur