- (1.) THIS appeal is at the instance of the defendant, the insurance Company, and is directed against the judgment and decree dated 31 st May, 2003, passed by the learned Judge, Seventh Bench, City Civil Court at Calcutta, in Money Suit No. 642 of 1997, thereby passing a decree for rs. 5,57,500/- in favour of the plaintiff by directing the defendant to pay the said amount within thirty days from the date of decree.
(2.) BEING dissatisfied, the defendant has come up with the present first appeal.
(3.) THE respondent before us filed a suit being Money Suit No. 642 of 1997 before the Seventh Bench, City Civil Court at Calcutta, thereby praying for recovery of sum of Rs. 6,12,300/- and further sum of Rs. 71,000/- as interest.;