REGENT COMPUTRONICS PVT. LTD.

Tarapore Appellant

V/S

UNITED INDIA INSURANCE CO. LTD Respondents

Referred Judgements :-

UNION OF INDIA AND ANR. V. INDUSLND BANK LIMITED AND ANRIS [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SUJIR GANESH NAYAK AND CO [REFERRED TO]
WILD LIFE INSTITUTE OF INDIA DEHRADUN VS. VIJAY KUMAR GARG [REFERRED TO]
H P STATE FOREST COMPANY LTD VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
J K ANAND VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
UNION OF INDIA VS. SIMPLEX CONCRETE PILES INDIA [REFERRED TO]

JUDGEMENT

(1.) The suit is for recovery of a sum of Rs. 16,86,306/- together with interest on the principal amount of Rs. 9,08,144/- at 18% p.a., towards the claim made by the plaintiff with the defendant pursuant to the Insurance policy.

(2.) The plaint averments are as follows :

(3.) The contentions of the written statement filed by the defendant are as follows :

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TARAPORE Vs. UNITED INDIA INSURANCE CO. LTD

Referred Judgements :-

JUDGEMENT

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