DEEPAK KUMAR BISWAS Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 3-7-1998 and 8-7-1998 respectively in Money Suit No. 40 of 1995 passed by learned Civil Judge (Sr. Division), Court No. 1, Agartala. By the impugned judgment and decree the suit of the plaintiff-appellant herein has been dismissed.

(2.) I have heard Mr. S. Lodh, learned counsel for the plaintiff-appellant and Mr. D. R. Choudhury, learned counsel for the defendant-respondents.

(3.) The material facts leading to the present proceeding may briefly be noted first. The plaintiff-appellant, a reputed and renowned lawyer, was engaged by the National Insurance Company Ltd. (for short, Insurance Company), the defendant respondent herein, in an arbitration proceeding between one Rakhal Sharma and the said Insurance Company. The award of the Arbitrator made against the Insurance Company was pending in the Court of learned Sub-Judge, Agartala, West Tripura. On 26-3-1993 the plaintiff-appellant being the lawyer informed the Insurance Company the award so made by a letter addressed to its Divisional Manager. The said letter reads thus :-