S. Banerjee, J. - (1.) The petitioners complain of the effective repudiation of the petitioners' claim by the respondent Insurance Company on the ground that documents sought by the Insurance Company or the surveyor had not been furnished.
(2.) In fact, the Insurance Company did not technically repudiate the claim, but informed the petitioners that in the absence of the petitioners producing the documents in support of the claim, the relevant file was being closed.
(3.) Following an inspection by the surveyor, a detailed demand was made on the petitioner company by a letter dated November 28,2005 for particulars of machinery, furniture, stocks and other material being produced. The petitioners replied on April 11,2006 claiming a total amount of Rs. 1,22,95,250/ - on account of stock in process, finished goods, repairs, replacement of machinery and repair of building. The petitioners' letter promised that supporting documents would follow, but no other material was furnished in support of the claim.;