- (1.) This is an action by the Plaintiff, the Industrial Electrodes and Ganges Ltd., for recovery of Rs. 32,220 with interests and costs against the Defendant Hanover Insurance Co.
(2.) According to the claim made in the plaint, the Plaintiff was interested as owner or otherwise in 833 coils of core wire of steel shipped at Cleveland U.S.A., on board the ship S.S. Jaladharma. On September 17, 1964, the Defendant in consideration of payment as arranged insured the Plaintiff for the amount of Rs. 24,415-53, equivalent to Rs. 1,16,462, upon the said 833 coils which were despatched as aforesaid under the bill of lading No. 1 dated November 28, 1964, against the risks mentioned in the policy of insurance.
(3.) Subsequently, on or about February 20, 1956, the Defendant made an endorsement on the policy of insurance by which an extension of 15 days was allowed at the Plaintiff's warehouse after arrival of the consignment. The vessel carrying the 833 coils arrived at Calcutta on or about February 17, 1965. On or about March 11, 12 and 13, 1965, 826 coils were delivered at the warehouse of the Defendant.;