NATIONAL INSURANCE COMPANY LTD Vs. PRASHANT TIKMANI PROPRIETOR

JUDGEMENT

(1.) The appeal in A.S.No.107 of 2012 has been filed by the defendant/insurance company challenging the decree passed by the Trial Court decreeing the suit in part by directing the appellant to pay a sum of Rs.18,04,012.00 towards insurance claim made by the respondent/insured.

(2.) The appeal in A.S.No.260 of 2013 has been preferred by the plaintiff/insured aggrieved by the portion of the decree negativing his claim for past interest from 1/4/2003 to the date of presentation of the plaint. The appellant also questioned the portion of the decree granting present interest at the rate of 6% instead of 12% as claimed by the appellant/plaintiff.

(3.) Since both the appeals are arising out of same suit filed by the defendant and plaintiff respectively, the appeals are taken together for disposal.