NATIONAL INSURANCE CO. Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) By medium of this Civil First Appeal judgment and decree dated 10.12.2002 passed by Additional District Judge (Bank Cases), Srinagar, is assailed. By virtue of impugned judgment the suit of the Plaintiff State Bank of India (Respondent No. 1) has been decreed to the extent of recovery of Rs. 6,28,155.55/from Defendant insurance company (Appellant herein) with interest @ 10% per annum from the date claim was preferred till the filing of the suit. Furthermore future and pendentlite interest @ 8% per annum has also been awarded.

(2.) Appellant (Defendant No. 1) aggrieved thereof has preferred the instant appeal.

(3.) Learned Counsel for the Appellant would contend that: