TALUKA AGRICULTURAL PRODUCE CO-OPERATIVE MARKETING SOCIETY LTD. Vs. NEW INDIA ASSURANCE CO. LTD. AND ANOTHER

JUDGEMENT

(1.) THIS is a plaintiff's appeal against the judgment and decree dated November 23, 1977, made by the Additional Civil Judge, Kolar, in O.S. No. 10 of 1974, on his file.

(2.) THE appellant and respondents in this appeal would be hereinafter referred, with reference to the rank and position given to them in the array in the original suit.

(3.) THE averments in the plaint are these : The plaintiff -society insured the electrical goods in the premises of its electrical section with defendant No 1 against accidents of fire and consequent losses under policy No 12320600. Defendant No 1 accepted the policy and assured the plaintiff against any losses due to accidents by fire.