- (1.) Leave granted.
(2.) The appellant-Company has knocked at the doors of this Court for the reason that the insurance policy dated 15.10.2010 clearly protected the appellant-Company against floods, rains, etc., and the premium was paid on this basis.
(3.) It so happened that a match in Kochi was called off due to rain on 17.10.2010. As a result of which, the appellant went to the insurance company to settle its claim which was eventually settled on 31.05.2011. Apprehending that similar claims may be made in future qua other matches, the insurance company, unilaterally, by an endorsement dated 18.10.2010, deleted from the policy, the expression "floods, rains, etc.";