PUNJAB NATIONAL BANK Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THIS appeal and Misc. A. No. 340/81, 341/81 and 342/81 all involve a common question about the jurisdiction of the Court below.

(2.) THE present appeal arises out of the order passed by the District judge Seoni in C. S. No. 6/b/71, dated 27-8-1981 filed by the appellant against the respondents. Misc. A. No. 340/81 is an appeal filed against the order passed by the District Judge Seoni in C. S. No. 4-B /74, dated 14-8-1981 filed by the appellant. Misc. A. No. 341 /81 is filed by the appellant plaintiff against the order passed by the District Judge Seoni in c. S. No. 1-B/71, dated 21-8-1981 and Misc. A. No. 342/81 arises out of c. S. No. 3-B/71, dated 14-8-1981, filed by the plaintiff against the order passed by the District Judge Seoni. In all these appeals, the question considered by the Court below is about jurisdiction on the basis of a term in the Insurance Policy which provides that the jurisdiction will be at Bombay or a place where the headquarters of the Insurance Company are situated.

(3.) THIS order shall govern the disposal of all these appeals.