NEW INDIA ASSURANCE COMPANY LIMITED Vs. K THILAGAM

JUDGEMENT

(1.) THE appellant/New India Assurance Company Limited/defendant has preferred this appeal as against the Judgment and decree dated 29. 11. 2001 made in O. S. No. 239 of 2000 by the learned Principal Subordinate Judge, Gobichettipalaym, directing the appellant to pay the capital insured sum of Rs. 5,00,000/- to the respondent/plaintiff and also directing the payment of court fee in a month, to be paid by the appellant.

(2.) THE short summation of facts of the case are as follows:

(3.) ON an appreciation of the oral and documentary evidence and taking note of the available material evidence on record, the trial Court came to the conclusion that the appellant/defendant should pay a sum of Rs. 5,00,000/- as per policy and that the said sum was to be paid within a month and in regard to the claim of interest, the same was dismissed.