As per the case facts SIBCO filed a suit against SIDBI seeking interest on alleged delayed payments of principal and accrued interest related to bonds The Single Judge initially dismissed ... the suit but the High Court reversed this decision The appeal to the Supreme Court was brought to contest the High Court's reversal and ascertain the legitimacy of SIBCO's claim for additional interest The question arose whether the plaintiff had a just claim for additional interest on the bonds or if their demand was excessive Finally the Supreme Court allowed the defendant's appeal thereby restoring the Trial Court's judgment and rejected the plaintiff's cross-appeal The Court determined that the bondholder had already received their rightful entitlement and that imposing any further interest on the defendant would be an excessive extraction likening it to a demand for a pound of flesh

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