HANUMAN INDUSTRIES Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The plaintiff is a registered partnership firm and is carrying on the business of motor parts Sanitary fittings tube well sockets, pipe sockets, pipes and pipe fittings. Initially the plaintiff was carrying on the business of manufacturing motor parts and in May, 1982, the plaintiff commenced all sorts of business of manufacture and production of C.P. Fancy Bathroom fittings etc., for which brass scrap and other brass raw materials were stocked by the plaintiff in their factory at A-53, Noida, Ghaziabad.

(2.) The plaintiff firm had insured their stocks of finished and semi-finished goods and raw materials pertaining to their business which were lying in their factory at the aforesaid premises with the New India Assurance Company Ltd., being defendant No. 1 through their Bankers namely, defendant No.2 bank under Insurance Policy No. 55160-05075 dated 26th March, 1982, for Rs. 80,000.00.

(3.) After the plaintiff started addition of their business of manufacture of C.P. Bathroom Fittings etc., the defendant No.2 bank vide their letter dated 5.8.1982, informed the defendant No. 1 that the plaintiff had also added the production of C .P. Fancy Bathroom fittings in their factory situated in their aforesaid factory and forwarded a copy of the plaintiff's letter dated 2.7.1982 to them requesting them to cover the above noted products in the policies noted therein.