BIJOY KUMAR RAJGARHIA Vs. LIFE INSURANCE CORPORATION OF INDIA
LAWS(CAL)-2003-6-8
HIGH COURT OF CALCUTTA
Decided on June 19,2003

BIJOY KUMAR RAJGARHIA,NARESH KUMAR RAJGARHIA Appellant
VERSUS
LIFE INSURANCE CORPORATION OF INDIA Respondents

JUDGEMENT

G.C.De, J. - (1.) Both the suits were filed on 3rd August, 1973 against the Life Insurance Corporation of India prayer for a decree for recovery of money due on two separate policies of Insurance issued by Ruby General Insurance Company, along with interest and other reliefs.
(2.) In suit No. 354 of the 1973 Shri Naresh Kumar Rajgarhia prayed for a decree of Rs. 50,699.41p. after calculating interest @ 7% per annum from 29th July, 1970 till the filing of the suit on Rs. 41,900.41p. Similarly, in suit No. 355 of 1973 Shri Bijoy Kumar Rajgarhia prayed for a decree of Rs. 50,652.31 p. after calculating interest in the same manner indicating hereinabove on Rs. 41,861.41p.
(3.) In both the suits prayers were also made for pendente lite as well as post degree interest.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.