OVERSEAS CARPETS LIMITED Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Both these complaints are essentially identical in their nature and against the same opposite party. Hence they are being disposed of by a common order.

(2.) Both these complainants (M/s. Overseas Carpets Ltd. Original Petition No. 86 of 199 land M/s. Kashmir Arts in Original Petition No. 90 of 1991 are engaged, inter alia, in the business of export of carpets to foreign countries.

(3.) Both the complainants had taken out Open Insurance Policies from the opposite party under which the exports of the complainants were covered against "Ail Risk" war, strike, and Civil Commotion for CIF value plus 10% thereof. In the case of the petitioner in Original Petition No. 86, the open policy was operative from 22nd February, 1990 to 21st February, 1991 and in the case of the petitioner in Original Petition No. 98 the same was operative from 14th March, 1990 to 14th March, 1991.