ASIA RESORTS LIMITED Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS matter was further heard in terms of the order dated 2.4.2007 and clarifications sought were given by both the learned Counsel. Save and except that Mr. Sharma sought time to verify from the Parwanoo Branch of oposite party, as to whether proposal form was obtained from the complainant every time the insurance was renewed till 2005, which prayer is declined. However, on instructions from the officer who is present, he stated that in case of renewal of a policy, proposal form is only taken where there is some change of circumstances, otherwise not.

(2.) THIS complaint has been filed for the grant of following reliefs:

(3.) COMPLAINANT being a limited company duly incorporated under the Companies Act, 1956 is not in dispute. Vide Annexure C1, Public Liability Policy of insurance was issued by the opposite party in its favour, is admitted. Risk coverd as per this policy is as under: