HINDUSTHAN GENERAL INSURANCE SOCIETY Vs. S. SUBRAMANIAM

JUDGEMENT

(1.) THE Hindusthan General Insurance Society Ltd., by its General Secretary, the defendant in a suit for recovering of a sum of Rupees 3715 -20, on the basis of an insurance policy taken by him, is the appellant in this Letters Patent Appeal.

(2.) THE plaintiff has insured his lorry MDS 4779 with the defendant. The period of insurance was from 11 -8 -1962 to 10 -8 -1963. On 25 -1 -1963, the lorry met with an accident, as a result of which the claim was made by the plaintiff.

(3.) ON this proposal, a policy was issued by the defendant on 20 -8 -1962. The particulars given in the proposal, as copied in the column relating to the description of the vehicle and in the column 'Limitation as to use', the policy provides as follows : -