UNIPLAS INDIA LTD Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) The relevant facts of the case are briefly summarised below.

(2.) A partnership firm by the name and style M/s. Overseas Trading Corporation entered into an import contract with M/s. A.B.J. International Limited, Hongkong for import of 199.125 Metric Tons of P.V.C. Resin of particular grade and specifications in November, 1989. The importer insured the above goods with Respondent Insurance Company for Rs. 24.50 lakh against all risks.

(3.) The complainant M/s. Uniplas India Limited purchased the aforesaid goods for Rs. 26,69,745.50 on "High Seas Basis" from the Importer. In consequence the title of the goods in the relevant bill of lading was transferred to the complainant. The shipping company had shipped these goods on nine bills of lading (No. 87 to 95 all dated 22.11.1989).