NATIONAL INSURANCE CO LTD Vs. DHAWAN TRADERS

JUDGEMENT

(1.) The question to be decided in these revision petitions is whether the godown is a part of the shop or not. The counsel for the petitioner has invited our attention towards the map which is hereby reproduced:

(2.) Now the counsel for the petitioner comes with a new plea that he will submit a fresh map with proper situation. We see no merit in this argument. It is clear that the shop, residence and the godown are the part and parcel of the same building. Counsel for the petitioner has invited our attention towards two authorities. In National Insurance Company Ltd. Vs. Vinod Puri & Anr., 2014 1 CPJ 341 (NC) he has pointed out towards para 10 of the said judgment which is hereby reproduced as hereunder:

(3.) He has also referred to another authority Gurudath M. Nayak & Anr. Vs. National Insurance Co. Ltd. & Anr., 2011 1 CPJ 42 (NC) wherein it was held that the business premises of the complainant located at Ganesh Sadan, Museum Road, Bejoi, Mangalore and hence the loss suffered by the complainant in respect of the damage caused to the material kept in a different place other than the premises whose specific address is mentioned in the policy would not be covered.