REGENT COMPUTRONICS PVT. LTD.

S.BHATTACHARJEE Appellant

V/S

SENTINEL ASSURANCE CO.LTD. Respondents

Referred Judgements :-

WILLIAMS V. INNES [REFERRED TO]
DOBSON V. SOTHEBY [REFERRED TO]
JAMES W.HOSFORD V. GERMANIA FIRE INSURANCE CO. [REFERRED TO]
SHAW V. ROBBERDS [REFERRED TO]
MOITRA [REFERRED TO]
LUCKIE V. BUSHBY [REFERRED TO]
DEKHARI TEA CO. LTD. V. ASSAM BENGAL RAILWAY CO. LTD. [REFERRED TO]
RALLIARAM DINGRA V. GOVERNOR-GENERAL OF INDIA IN COUNCIL [REFERRED TO]
M.D'CRUZ V. SECRETARY OF STATE [REFERRED TO]
FLORRIE EDRIDGE VS. RUSTOMJI DANJIBHOY SETHNA [REFERRED TO]
KANAHYA LAL LOHIA VS. ASSICURAZIONI GENERALLI [REFERRED TO]

JUDGEMENT

(1.) This is a suit for recovery of Rs. 54,007/5/6 on a Policy of Fire Insurance on account of damage caused by fire to goods insured under that policy.

(2.) The plaintiff carries on business manufacturer of hosiery goods under the name and style of Bengal Hosiery Mills at 90/1 Hazra Road, Calcutta.

(3.) In September 1951 the machinery and stock of hosiery goods of the plaintiff's said business stored" in the said factory premises were insured against damage by fire, with Standard General Assurance Co., to the extent of Rs. 60,000/- of which Rs. 50,000/- was for the machinery and Rs. 10,000/- for the hosiery goods.

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S BHATTACHARJEE Vs. SENTINEL ASSURANCE CO LTD

Referred Judgements :-

JUDGEMENT

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