ORIENTAL INSURANCE COMPANY LTD Vs. PURNIMA ENTERPRISES

JUDGEMENT

(1.) IN I.A. No. 2926 of 2001 filed under Order XLI Rule 5 read with section 151 of the Code of Civil Procedure at flag 'A ', prayer is to stay further proceedings in Execution Case No. 1/2001 pending before the Subordinate Judge V, Muzaffarpur arising out of Title Suit No. 59 of 1992.

(2.) THIS appeal filed on behalf of the Insurance Company is directed against the judgment and decree dated 17th January, 2001 passed in Title Suit No. 59/92 by the Subordinate Judge, V, Muzaffarpur, whereby the plaintiff -respondent has been held to be entitled to get Rs. 11,78,101/ - along with 12% per annum pendente lite and future interest till realisation, besides* pleader 's fee Rs. 64/ - and Pleader 'sClerk fee Rs. 16/ - in their favour.

(3.) THE appellant -Company filed written statement and disputed the claim and the trial court thus after framing issues passed the impugned judgment and decree.