BHARAT ENTERPRISES Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This is a case of loss which occurred to a manufacturer and exporter of leather garments due to an accidental fire. The dispute falls in a narrow compass, pertaining to the assessment of the value of the salvage i.e. the leather goods affected by fire and water, after the accidental fire was doused by the fire force. Facts of the case:

(2.) THE facts of the case, in brief, are as follows:

(3.) THE issue for decision is whether salvage value should be taken at Rs. 9.5 lakh or at Rs. 22,83,246 as assessed by the second Surveyor. Submissions of the learned Counsel for the Complainant: