PANMAL RANKA Vs. ORIENTAL FIRE AND GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the plaintiff and is directed against the judgement and decree passed by the learned Assistant District Judge No. 2, Cachar, Silchar.

(2.) THE facts material for the purpose of disposal of this appeal may be stated thus :

(3.) THE trial court framed a number of issues including the following which are material :