SREE VEERA VENKATA SATYANARAYANA RICE MILL Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) These petitions are filed to punish the opposite parties for non compliance of the order in C.D.Nos. 106/1993, 108/1993 and 109/1993 dated 29-9-2008.

(2.) The order in C.D.Nos.106/1993, 108/1993 and 109/1993 dated 29-9-2008 reads as follows:

(3.) In the result these C.Ds. are allowed in part and opposite parties are directed to pay the amounts as assessed by their surveyor i.e. Rs.4,72,000/- in C.D.No.106/1993, Rs.38,200/- in C.D.No.108/1993 and Rs.3,08,000/- in C.D.No.109/1993 respectively together with interest @ 9% per annum from the date of filing of the complaints till the date of realization together with costs of Rs.5,000/-. Time for compliance four weeks.