NATIONAL INSURANCE CO LTD Vs. ANJANEYA TOBACCO COMPANY

JUDGEMENT

(1.) Heard both sides.

(2.) The present Appeal Suit is filed by defendant No.1 in the suit assailing the judgment and decree, dated 28-10-1996, passed by the Principal Subordinate Judge, Ongole, decreeing the suit O.S.No.87 of 1989 in part; while the cross- objections were filed by the plaintiff seeking to grant interest at 18 per cent per annum from the date of fire accident i.e., 10-10-1986 till the date of realisation on the amount of Rs.96,48,295/-

(3.) The suit is filed for realisation of a sum of Rs.1,49,28,745/- towards compensation for the loss occurred in the godown of the plaintiff due to fire accident.