DIVISIONAL MANAGER Vs. P.V.S. SATYANARAYANA SWAMY

JUDGEMENT

(1.) Aggrieved against the judgment and decree dtd. 6/11/2002 in O.S.No.18 of 1996 passed by the Principal Senior Civil Judge, Eluru, West Godavari District, the 1st defendant/Insurance Company filed the appeal and the cross-objections are filed by the plaintiff challenging the rate of interest of 6% per annum awarded by the trial Court from the date of suit till the date of realization. The 2nd respondent herein is the 2nd defendant/bank in the said suit.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The brief averments in the plaint are as follows: