JSK INDUSTRIES PVT. LTD. vs. ORIENTAL INSURANCE COMPANY LIMITED

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.  7630  OF 2022           (Arising out of SLP (C) No. 21524 of 2018) JSK INDUSTRIES PVT. LTD.            …APPELLANT(S) VERSUS  ORIENTAL INSURANCE COMPANY  LIMITED   ...RESPONDENT(S) J U D G M E N T ANIRUDDHA BOSE, J. Leave granted. 2. The repudiation of a claim in respect of a “Marine Cargo­ Open Policy” gives rise to this appeal and the appellants are the claimants  before us.   The policy, initially  covered a sum  of rupees two hundred crores. Under the heading “Risk Details”, against Sl.No.1 of the  policy document, next to the column “Voyage”, it was indicated “from anywhere in India to anywhere th in India”.  Period of Insurance was from 29  October 2009 to Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.10.18 17:47:51 IST Reason: th Midnight on 28  October 2010.There was subsequent addition of   terms   and   raising   of   insurance   coverage   as   well.   Fresh 1 | P a g e endorsement schedules were issued incorporating the changes. These endorsement schedules, however, carried the expression “Attached   to   and   forming   part   of   policy No.12012/21/2010/876”   (that   being   the   original   policy th number). The endorsement schedule dated 25  November 2009 described the policy as “On the Sales Turnover basis”.   This th endorsement became effective from 14:50 hrs on 25  November th 2009.  The next endorsement was made on 8  April 2010, also attached   to   the   original   policy,   by   which   sum   insured   was raised by a further rupees two hundred crores. 3. The   appellants   are   traders   and   manufacturers   of aluminium products. They claim to have purchased, by high nd seas sale agreement dated 22  June 2010, eight containers of aluminium ingots. These containers had arrived at Jawaharlal Nehru Port Trust (JNPT) and from there, they were sent to the appellants’ factory unit at Silvassa by a transporter by road. The appellants’ case is that out of the eight containers, one was nd stolen and the incident of theft took place on 2   July 2010. According to the appellants, value of stolen goods was rupees thirty­four lakhs ninety two thousand and eighty one.   Their th claim was lodged with the respondent on 18  March 2011 but 2 | P a g e this   was   repudiated   by   the   latter.   The   appellants   then approached   the   State   Consumer   Disputes   Redressal   Forum (Maharashtra)   against   the   insurance   company.     We   shall henceforth refer to the said forum as the State Commission. 4. The   appellants’   initial   Complaint   Case   no.   CC/12/177 was rejected by the State Commission, by an order passed on th 27   July 2012 and the  appeal against that dismissal order registered as Appeal No. 700 of 2012, was also dismissed by the   National   Consumer   Disputes   Redressal   Commission th (“National   Commission”)   by   an   order   pronounced   on   15 January 2018.  This decision is under appeal before us.   As we have already narrated, the policy underwent some 5. th changes.   Clause 3 of the endorsement schedule dated 25 November 2009 specified:­ “3.   The   supplies   made   from   the   following   two   works locations  are  held covered under the  locations mentioned below. a) JSK Industries Private Limited,      Survey No. 369/1/1/2,  Behind Siyaram Silk Mills,  Village Sayil,  Slivassa­396230,  UT of Dadra and Nagar Haveli. b) JSK Industries Private Limited,  126/1­8   Rakholi   High   School   Road,   Rakholi   Village, Slivassa­396240       UT of Dadra and Nagar haveli. Other terms and conditions of the policy remain unaltered. 3 | P a g e

(quoted verbatim from the paperbook) 6. After   the   appellants   lodged   the   claim,   the   insurance th company by a communication dated 7  September 2011, raised certain queries.  These included:­ “ 1.   The   above   stock   turn   over   policy   was   issued   on 29.10.2009 for a sum insured of Rs. 200 crores. As per the documents and statements submitted the above sum insured has   exhausted   as   on   22.12.2009   &   no   balance   was available to cover further declarations. 2. Endorsement for increase in sum insured was passed on 08.04.2010 for Rs. 200 crores which was fully utilized to cover declarations for the period 08.04.2010 till May 2018 as per the documents and statements submitted. 3.   The   above   loss   has   occurred   between   10.07.2010   & 12.07.2010 and as per 1 % 2 above there is no sufficient balance to cover the above declarations and/ or loss.  However   you   being   given   one   more   opportunity   to substantiate your claim in view of the grounds of repudiation mentioned before a final decision is taken of cure end your representation/ clarification must reach us within 2 weeks from the date of receipt of this letter, Please note that in case we have response from you within 2 weeks from the date of receipt of this letter the claim shall stand repudiated for the reasons indicated above without further advices from us.” (quoted verbatim from the paperbook) 7. As it would be evident from the aforesaid communication, the appellants were given an opportunity to explain their stand 4 | P a g e in the light of the preliminary view of the insurance company that their claims were not tenable.  The appellants took a stand that their insurance coverage was enhanced to Rs.400 crores th and in a table contained in their response dated 20  September 2011, it was explained by them that the aforesaid coverage of Rs.400   crores   was   not   exhausted.   The   insurance   company, however, stuck to their stand and formally repudiated their th claim by a letter issued on 24  January 2012.  The ground for repudiation was that there was no sufficient balance to cover the declaration and/or loss. The repudiation letter recorded:­  “The reply submitted by you have been examined and the Competent Authority has concluded that no new facts have been brought/furnished by you which could satisfactorily answer the issues raised in our above letter. Your   claim   therefore   has   been   repudiated   for  the   reason mentioned   in   our   above   letter   i.e.   “there   is   no   sufficient balance to cover the above declaration and/or loss” (quoted verbatim from the paperbook) 8. The   State   Commission   rejected   the   claim   of   the appellants, taking into account the fact that their policy was subsequently converted into Sales Turnover basis to cover sale transaction up to Rs.400 crores in a given time and though their policy coverage had been enhanced, the same did not cover the loss on which their claim was raised. It was, inter­ alia, held by the State Commission:­  5 | P a g e “5.   On   the   date   of   occurrence   i.e.   cause   of   action (02/07/2010)   insurance   cover   under   the   policy   though earlier increased with sum assured of 400 crores but such contingency   was   not   covered   as   admittedly,   the   sales transactions   taken   place   were   not   covered   for   lack,   of balance of sales transaction to cover under insurance policy. Even   during   the   course   of   argument,   Ld.   counsel   for   the complainant company conceded to this position, yet he tried to press for admission of this complaint. Interestingly, survey report   of   the   authorized   surveyor   available   on   record   to assess the loss due to theft of the container with material therein states that such a cover under insurance policy is not extended and rightly so on going through the policy terms and conditions. Complainant company has not made carrier as a party against whom possibly the complaint could have been processed. We do not find any merit in complaint and, therefore, complaint is rejected in limine at the admission stage itself.” (quoted verbatim from the paperbook) 9. As we have already indicated, the National Commission, in appeal, also rejected the appellants’ contention. The National Commission   in   its   decision   under   appeal   construed   the implication of Sales Turnover and held:­ “8. I have thoroughly examined the record and have given a thoughtful consideration to the arguments advanced by both the sides. It is true that the order of the State Commission is very cryptic and does not clearly state the details of the reasons on which the complaint has been dismissed. Prima facie, the State Commission has dismissed the complaint on the basis of the facts mentioned in the repudiation letter that the insurance limit was exhausted before the claim arose. This assertion has been disputed by the complainant and it has been claimed that there was still an insurance limit left for Rs.3.89 crores and, therefore, it was not correct to hold that the total insurance limit was exhausted and that too, without getting the version of the OP. Had this been the only reason, the matter could have been remanded to the State Commission, for the decision of the complaint on merits, but the fact of the matter is that the nature of the policy after the endorsement dated 25.11.2009 became such that only the 6 | P a g e sold material was covered and not the imported material. The State Commission has obliquely mentioned this fact, but has not made this a point for dismissal of the complaint. In fact,   the   complainant   should   have   taken   some   other insurance for transport of the goods from JNPT to Silvasa. The complainant had neither taken any extra policy nor has he made the transporter, a party in the complaint case. 9. The endorsement of 25.11.2009 that the policy would be on "sales turn­over basis" also mentions that the insurance would be on "sales turn­over basis" on the material going out from the two premises of the industry at Silvasa. 10. Learned counsel for the Appellant has not shown any document   to   controvert   this   assertion   of   the   insurance company that the policy was only applicable on the sales supplies from the two premises of the industry at Silvasa. 11. It is a settled principle of law that the terms of the policy are  to  be construed as  per the  written agreement  of  the policy. It could not be shown by the learned counsel for the Appellant that any imported material would also be included in   the   covered   items   under   the   policy   even   after   the endorsement dated 25.11.2009 which restricts the policy to only on "sales turn­over basis" on the supplies, from two locations of the industry at Silvasa.” (quoted verbatim from the paperbook) 10. Mr. Gopal Shankarnarayan, learned senior counsel for the appellants   has   argued   both   on   substantive   and   procedural points to assail the aforesaid orders. His first submission is that the insurance company cannot resist a claim petition on grounds beyond those cited by them while repudiating a claim. In support of this argument, a decision of this Court in the case Saurashtra Chemicals Ltd. v. National Insurance Co. Ltd. [(2019) 19 SCC 70] has been cited. In this judgement, it has been held:­ 7 | P a g e “23. Hence, we are of the considered opinion that the law, as laid  down   in Galada [Galada  Power  &  Telecommunication Ltd. v. United India Insurance Co. Ltd., (2016) 14 SCC 161 : (2017) 2 SCC (Civ) 765] on Issue (2), still holds the field. It is a settled position that an insurance company cannot travel beyond the grounds mentioned in the letter of repudiation. If the insurer has not taken delay in intimation as a specific ground in letter of repudiation, they cannot do so at the stage of hearing of the consumer complaint before NCDRC.”     As   regards   implication   of   the   Sales   Turnover   Policy,   his argument is that the said policy cannot be construed to mean to   cover   only   those   goods   which   are   already   sold.   His submission on this count is that in such a situation the title of the   goods   would   have   passed   on   to   the   buyer   and   the appellants would not have any insurable interest in the said goods.  11. He has further argued that the National Commission erred in interpreting the terms of the policy. According to him, the th policy   endorsement   dated   25   November   2009   did   not withdraw coverage of any of the goods named in the policy while in transit “from anywhere in India to anywhere in India” and   the   implication   of   including   the   two   locations   specified meant that as per the ‘Sales Turnover policy’ the appellants were required to declare their sales made from the mentioned two work locations (factories) on monthly/quarterly basis to the 8 | P a g e respondent   only   for   the   purpose   of   computing   the   balance cover. 12. Mr.   S.   M.   Suri,   learned   counsel   for   the   respondent­ insurance   company   submitted   that   the   main   case   of   the insurance company is that the policy covered only those goods within the coverage which left the two units which have been specified in the earlier part of this judgment. 13. First, we shall examine the ratio of the decision of this Court in the case of   Saurashtra Chemicals Ltd.   (supra).  In that case, it was a claim relating to standard fire and special perils   policy.   Repudiation   was   solely   on   the   ground   that   a spontaneous combustion did not result into fire and loss had not been caused by the fire as stipulated by policy conditions. The insured had approached the National Commission. One of the   defenses   taken   by   the   insurance   company   in   the Commission was that the intimation of claim was with delay for over a month. This delay, according to the insurance company vitiated condition 6(i) of the general conditions of the policy, as applicable in that case. The insurance company was successful before   the   National   Commission.   The   insured   preferred   an appeal which was heard and decided by a Coordinate Bench. 9 | P a g e Before the Bench, the main point on which the case turned was that the insurance company was taking a defense which did not form the basis of repudiation of the claim. It is in that context this Court held this was impermissible. The reasoning of the Court appeared in paragraph 23 of the report, which we have quoted above.  Addressing the merits of the present case, we find that the 14. National   Commission   mainly   rejected   the   appeal   of   the appellant   on   the   ground   that   they   had   converted   “from anywhere in India to anywhere in India” policy into the sales turnover policy covering transportation of goods only from two th locations specified in the endorsement made on 25  November 2009.   The   repudiation   of   the   appellants’   claim   was   on   the ground   of   exhaustion   of   insurance   coverage   and   the   State Commission   also   determined   the   issue   primarily   on   that ground.   Both   the   National   Commission   and   the   State Commission had referred to, in their respective decisions, the nature of the policy but the State Commission did not come to a specific finding as to whether the goods otherwise remained insured from the JNPT port to the appellants’ factory. It was the finding of the National Commission on the other hand that the 10 | P a g e policy   was   only   applicable   on   supplies   made   from   the   two locations at Silvassa.   We have quoted this passage from the order of the National Commission earlier in this judgment. As regards financial limit of the policy, the appellants’ stand before the National Commission was that there was available coverage of Rs. 3.89 crores to accommodate their claim.  On this count, the   observation   of   the   National   Commission   was   that   if exhaustion   of   the   coverage   limit   was   the   sole   reason   for repudiation of the claim, the matter could have been remanded to the State Commission for the decision of the complaint on merits. In our opinion, that was the course which ought to have been directed by the National Commission because the only ground on which repudiation of the claim was made was lack of financial coverage. Thus, following the ratio of the decision of the Coordinate Bench in the case of   Saurashtra Chemicals Ltd.  (supra), the National Commission ought not to have gone beyond   the   grounds   of   repudiation   and   into   the   nature   of coverage,   which   according   to   the   National   Commission   had effectively   changed   from   “anywhere   in   India  to   anywhere   in India” to a sales turnover policy, limiting the policy coverage of the   subject­goods   from   the   points   of   departure   at   the   two 11 | P a g e locations at Silvassa. These are all terms of art applicable to the insurance trade but we do not consider it necessary to dilate on this aspect of the dispute having regard to the decision of this Court in the case of  Saurashtra Chemicals Ltd.  (supra).  15. Under these circumstances, we set aside the decisions of the National Commission as also of that State Commission and remand   the   matter   to   the   State   Commission   for   taking   a decision afresh on the claim of the appellants on the grounds which formed  the  basis  of  repudiation and  determine  as  to whether   at   the   material   point   of   time   there   was   sufficient balance to cover the claim on account of declaration made as regards loss suffered by the appellants. The appeal stands allowed in the above terms. 16. 17. There shall be no order as to costs.  18. Pending application(s), if any, shall stand disposed of. ……………………………….. J. (DINESH MAHESHWARI) ……………………………….. J. (ANIRUDDHA BOSE) NEW DELHI; th 18  October 2022 12 | P a g e