REGENT COMPUTRONICS PVT. LTD.

RACLHA KRISHNA DAGA Appellant

V/S

GENERAL ASSURANCE SOCIETY Respondents

Referred Judgements :-

R. V. WILKES [REFERRED TO]
R. V.LEATHAM [REFERRED TO]
LONIDES V. PACIFIC INSURANCE CO. [REFERRED TO]
REG. V. HENRY LOUIS BERTRAND [REFERRED TO]
LONIDES AND CHAPEAUROUGE V. THE PACIFIC FIRE AND MARINE INSURANCE CO. [REFERRED TO]
NIXON V. ALBION MARINE INSURANCE CO. [REFERRED TO]
SURAJMULL NAGOREMULL V. TRITON INSURANCE CO.,LIMITED [REFERRED TO]
QUINN Y. LEATHERN [REFERRED TO]
ALLEN V. FLOOD [REFERRED TO]
FISHER V. LIVERPOOL MARINE INSURANCE CO. [REFERRED TO]
FISHER V. LIVERPOOL MARINE INSURANCE CO. [REFERRED TO]
DILWORTH V. COMMISSIONER OF STAMPS [REFERRED TO]
FORSIFCRINGSAFCTIESELSTCABET NATIONAL V. ATTORNEY-GENERAL [REFERRED TO]
WAWABZADA KHAJEH ATFCULLA V. NAWAB KHAJEH HABIBULLA [REFERRED TO]
WARD V. JAMES [REFERRED TO]
KURUMA V. REGINAM [REFERRED TO]
SUBRAMANIUM V. PUBLIC PROSECUTOR [REFERRED TO]
ISAAC V. HOTEL DE PARIS,LTD. [REFERRED TO]
P.BHASKARAN V. INDIAN IRON AND STEEL CO.,LTD. [REFERRED TO]
RUNG LAI KALOORAM V. KEDAR NATH KESRIWAL [REFERRED TO]
JAYMAN BEWA V. EASIN SARKAR [REFERRED TO]
BOOKER V. PALMER [REFERRED TO]
ERRINGTON V. ERRINGTON AND WOODS [REFERRED TO]
TRICAMBJI DAMBJI AND CO. V. VERJI KANJI [REFERRED TO]
V E A ANNAMALAI CHETTIAR VS. S V V S VEERAPPA CHETTIAR [REFERRED TO]
KALYANPUR LIME WORKS LIMITED VS. STATE OF BIHAR [REFERRED TO]
PRATAP SINGH VS. KRISHNA GUPTA [REFERRED TO]
M P DAVIS VS. COMMISSIONER OF AGRICULTURAL INCOME TAX [REFERRED TO]
BADRI PRASAD VS. NAGARMAL [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. R N KAPOOR [REFERRED TO]
RATHNAVARMARAJA VS. VIMLA [REFERRED TO]
JAVER CHAND VS. PUKHRAJ SURANA [REFERRED TO]
R RATILAL AND CO VS. NATIONAL SECURITY ASSURANCE CO LTD [REFERRED TO]
GENERAL ASSURANCE SOCIETY LIMITED VS. CHANDMULL JAIN [REFERRED TO]
MIDDE VARAPRASADA RAO VS. COLLECTOR OF KRISHNA [REFERRED TO]
NATIONAL SECURITY ASSURANCE CO VS. R RATILAL AND CO [REFERRED TO]
PANNALAL KISHANLAL VS. OSAKA SHOSEN KAISHA [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY CITY VS. SHIRINBAI K KOOKA [REFERRED TO]
APPA VS. KACHAI BAYYAN KUTTI [REFERRED TO]
MUHAMMAD SULTAN VS. CLIVE INSURANCE CO LTD [REFERRED TO]
LALA HEM CHAND VS. LALA PEAREY LAL [REFERRED TO]
LASA DIN VS. MT GULAB KUNWAR [REFERRED TO]

JUDGEMENT

(1.) THIS is a suit raised on June 15, 1955, by Radha Krishna Daga, the lone proprietor of Banshidhar Radha Krishna, for recovery of Rs. 82,642, from the sole defendant, the General Assurance society, Limited, on account of the loss sustained by him of 525 bales of jute, which the defendant, by three cover notes or slips, each bearing date March 21, 1955, had insured against damage for "all :risks", on a voyage from Tezpur ghat, in Assam to Cossipore Ghat in calcutta by MV Raju, the owner of which is Neptune Navigation.

(2.) FOR 525 bales of jute so consigned from Tezpore Ghat to Cossipore ghat there were three bills of lading, each bearing date March 7, 1955. The bales specified in each such bill are ; <FRM>JUDGEMENT_79_TLCAL0_1969Html1.htm</FRM>

(3.) THREE separate cover notes or slips dated March 21, 1955, were made at Gauhati between the plaintiff Radha krishna Daga, on one hand, and the defendant insurance company, on the other. On behalf of the company, one a. C. Mookherjee, the company's officer in charge or agent or, at any rate, one held out by the company as such, acted in the making of the cover notes. More, "in consideration of premia paid and to be paid", the defendant company insured the plaintiff Daga "for all risks" against loss of, or damage to, the consignment of bales of jute stated above. Here is a tabular statement showing the requisite particulars of the three cover notes, each bearing date March 21, 1955 :3a. With a view to making for clarity, I depart a little from the plaint and reproduce below a specimen of the cover notes, marked exhibit C collectively, each being of the same pattern. : (In red ink, within the rubber-stamp of the defendant insurance company, wherein is inscribed Assam, gauhati.)

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RACLHA KRISHNA DAGA Vs. GENERAL ASSURANCE SOCIETY

Referred Judgements :-

JUDGEMENT

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