CANARA BANK Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) These suits will also stand dismissed as per the discussion, reasoning and conclusions given while dismissing CS (OS) No. 922/2004, and which discussion, reasoning and conclusions will apply mutatis mutandis to the facts of the present cases where the cover-note has been proved as Ex.P-1 and the Bill of Lading has been proved as Ex.PW1/3.

(2.) Goods which were to be supplied in CS (OS) No. 738/1980 were Brass Scrap Honey Grade and goods to be supplied in CS (OS) No. 739/1990 were Cloves of Zanzibar quality.

(3.) The amount claimed in CS (OS) No. 738/1980 is Rs.27,50,000/- and the amount claimed in CS (OS) No. 739/1980 is Rs.22,00,000/-.