REGENT COMPUTRONICS PVT. LTD.

ARBN. JUPITER GENERAL INSCE. CO. LTD. Appellant

V/S

CORPORATION OF CALCUTTA (WITH AWARD) Respondents

Referred Judgements :-

WRIGHTSON V. BYWATER [REFERRED TO]
JONES V. POWELL [REFERRED TO]
EX PARTE WYLDE [REFERRED TO]
LEE V. SANGSTER [REFERRED TO]
ALEXANDER CANAL CO. V. SWAN [REFERRED TO]
LANDAUER V. ASSER [REFERRED TO]
SOUDAMINI V. GOPAL CHANDRA [REFERRED TO]
ABSALOM LTD. V. GREAT WESTERN LONDON GARDEN VILLAGE SOCIETY LTD. [REFERRED TO]
BHARA AND CO. V. JIVRAJ BALLOO SPINNING AND WEAVING CO. LTD. [REFERRED TO]
SALEH MAHOMED UMER DOSSAL V. NATHOOMAL KESSAMAL [REFERRED TO]
DURGA V. ANARDEYI [REFERRED TO]
THAWARDAS FHERUMAL VS. UNION OF INDIA [REFERRED TO]
DURGA PROSAD CHAMRIA VS. SEWKISHENDAS BHATTAR [REFERRED TO]
BABULAL DHANDHANIA VS. MESSRS. GAUTTAM AND CO. [REFERRED TO]

JUDGEMENT

(1.) THIS is an application by Jupiter General Insurance Company Limited to set aside an award by Sir Rupendra Coomar Mitter dated 12-4-1955 and to declare it null and void.

(2.) THE dispute is between the applicant, an Insurance Company, and the Corporation of Calcutta. It arises out of a policy of insurance No. C. T. 890 which the Corporation of Calcutta took cut on 19-4-1952 whereby the Insurance Company agreed to indemnify the Corporation up to a limit of Rs. 1.50,000/- against any loss of money occasioned by robbery, theft, or any other cause whatever whilst in transit.

(3.) THE dispute was referred to two Arbitrators at first, each being a nominee of the respective disputants. THEse Arbitrators disagreed. THE dispute thereafter was referred to the umpirage of Sir Rupendra Coomar Mitter.

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ARBN JUPITER GENERAL INSCE CO LTD Vs. CORPORATION OF CALCUTTA WITH AWARD

Referred Judgements :-

JUDGEMENT

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