NATIONAL INSURANCE CO , LTD Vs. SHRIRAM INVESTMENTS LTD

JUDGEMENT

(1.) These Original Side Appeal and Cross Objection are directed against the Order of the learned single Judge, dated 01.07.2011 made in O.P.No.199 of 2009.

(2.) The petitioner in the Original Petition filed Original Side Appeal, challenging the order, confirming the Award, wherein the petitioner was directed to pay the claims. The Cross-Objection was filed by the first respondent in the Original Petition, as far as reduction of interest rate.

(3.) The facts of the case in brevity so as to understand the dispute between the parties are as follows :