TARAPORE Vs. UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order dtd. 5/7/2022 passed by the High Court of Judicature at Madras in OSA No.286 of 2019 by which the appeal filed by the appellant herein came to be dismissed thereby affirming the judgment and order passed by the learned Single Judge in C.S. No.440 of 2012 dtd. 10/6/2019.

(3.) It appears from the materials on record that on 17/7/1999, the appellant purchased a Tata Hitachi Heavy Duty Crane from M/s Telco construction for a sum of Rs.3,01,80,509.00(Rupees three crore one lakh eighty thousand five hundred and nine only).