NURANI JWELLERS Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) Learned counsel for the parties present. Arguments heard.

(2.) The present controversy swirls around the question 'whether the wooden locker comes within the purview of "Locker Burgler Proof Safe -'

(3.) In the instant case, the theft was committed on 20.12.2007 between 2.00 a.m. 4.00 a.m. during the midnight. The petitioner was asked to produce the proposal form but it could not be produced due to lapse of time. Learned counsel for the petitioner has cited an authority of this Commission reported in M/s Orient Treasures Pvt. Ltd. vs. United India Insurance Co. Ltd., Original Petition No. 375 of 1997, decided on 19.3.2007, wherein it was held: