MADHUSUDAN MAHANTA Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. N. Borah, learned counsel appearing for the appellant as well as Mr. S. Dutta, learned senior counsel representing the respondents.

(2.) This is a Regular Second Appeal under Sec. 100 of the Civil Procedure Code (CPC) where the judgment dtd. 7/5/2009 passed by the learned District Judge, North Lakhimpur in Money Appeal No.01/2008, is under challenge.

(3.) The appellant was doing the business of production and supply of Muga Cocoons. He had taken a house on rent at Ghilamara, in the district of North Lakhimpur. He was paying the house rent at the rate of Rs.50.00 per month. Apart from staying in the house, he used that house as a godown to store Muga Cocoons. He purchased a Fire Insurance Policy for the house.