M/S. BLUE MARINE LOGISTICS PRIVATE LIMITED, BY MANAGING DIRECTOR J. SHAIK MOHAMED CHENNAI AND OTHERS Vs. M/S. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This civil suit has been filed, to pass a judgement and decree, against the Defendant:-

(2.) The suit has been filed by M/s.Blue Marine Logistics Private Limited, Chennai, and M/s. Blue Marine Logistics(s) Pte Limited, Singapore, against M/s. United India Insurance Company Limited, Chennai-2, with respect to a Marine Hull and Machinery Policy No. 011500/22/10/01/00000005, which was issued by the Defendant, covering the period from 23.04.2010 to 22.04.2011.

(3.) The 2nd Plaintiff had made an application for issuance of a Marine Hull and Machinery Policy for a sum of Rs. 1.75,00,000/-. The suit claim was for a direction to pay to the 1st Plaintiff a sum of Rs. 1.75 crores towards constructive total loss of the barge Blue Marine-I and for a direction to pay a sum of Rs. 1.5 crores towards the salvage cost of barge Blue Marine-I and for a further sum of Rs. 3,25,00,000/- together with interest at 12% p.a. and also for costs of the suit.