A.K.ANNAMALAI J. - (1.) Opposite party is the appellant.
(2.) The Complainant/Respondent filed complaint against appellant/opposite party claiming insurance amount of Rs.4,30,649/- towards the damages caused to his vessel (barge) with 12% interest and Rs.1,00,000/- towards compensation and for cost.
(3.) The opposite party repudiated the claim of the complainant except for a sum of Rs.20,000/- and denied the allegations of the complainant in the complaint.;