LAJ EXPORTS LIMITED Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The complainant company obtained a Floater Insurance Policy from the opposite party in respect of stock of goods related to garment manufacturing, furnished goods, semi-furnished goods, processed and other related material to trade, for the period from 16.5.2015 to 15.5.2016 for a sum assured of Rs.36.00 crores. The endorsement annexed to the policy read as under:

(2.) The insurer allegedly issued an endorsement dated 16.5.2015 amending the endorsement annexed to the policy. The case of the complainant is that the said endorsement dated 16.5.2015 was received by it on 20.2.2017.

(3.) A fire broke out on 09.6.2015 in the factory of the M/s. Sai Gaexo Pvt. Ltd., alleged to be one of the fabricators and processor of the complainant, situated at E 101 Sector 63, Noida. The intimation having been given to the insurer, M/s. Cunningham Lindsey International Insurance Surveyors and Loss Assessors Pvt. Ltd., were appointed as the surveyors. The claim however was rejected vide letter dated 2.3.2017, which reads as under: