Sangrur Sales Corporation vs United India Insurance Company Limited & Anr

Dr. Dhananjaya Y Chandrachud, J

Delay condoned.

Leave granted.

3 This appeal arises from a judgment and order of the National Consumer Disputes Redressal Commission [NCDRC] dated 7 March 2018.

The appellant obtained a “Standard Fire and Special Perils Insurance Policy†from the first respondent to cover his shop situated at Gausala

Road, Sangrur. The shop was insured in the value of Rs 18,00,000 and the policy was valid from 21 June 2011 to 20 June 2012. On 29 March 2012,

the showroom in which the appellant carried on the business of sanitaryware collapsed as a result of the work of excavation which was being carried

on in an adjacent plot. A First Information Report was lodged on 30 March 2012 at the Police Station, Sangrur and intimation of the loss was given to

the insurer. A surveyor was appointed. The claim was repudiated by the insurer on 11 May 2012. This led to the institution of the consumer complaint

before the District Consumer Disputes Redressal Forum [District Forum], Sangrur. The District Forum allowed the claim in the amount of Rs

18,00,000, together with interest at nine per cent per annum from the date of the institution of the complaint. The order of the District Forum was

upheld by the State Consumer Disputes Redressal Commission [SCDRC], Punjab on 5 May 2016. However, in a revision filed by the insurer, the

NCDRC reversed the order awarding the claim.

Notice was issued in the present proceedings on 22 April 2019. The office report indicates that the insurer has been served. There is no appearance

on its behalf.

The dispute between the parties turns on a construction of clause VIII (e) of the policy of insurance. Before adverting to the exclusions, it is

necessary to extract the relevant part of the insurance policy, which reads as follows:

“In consideration of the insured named in the Schedule hereto having paid to the United India Insurance Company Limited (hereinafter called the

Company) the full premium mentioned in the said schedule, the company agrees, (subject to the conditions and exclusions contained herein or

endorsed or otherwise expressed hereon) that if after payment of the premium the Property insured described in the said Schedule or any part of the

such property to be destroyed or damaged by any of the perils specified hereunder during the period of insurance named in the said schedule or of any

subsequent period in respect of which the Insured shall have paid and the Company shall have accepted the premium required for the renewal of the

policy, the Company shall pay to the Insured the value of the Property at the time of the happening of its destruction or the amount of such damage or

at its option reinstate or replace such property or any part thereof.â€​

Clause VIII is in the following terms:

“VIII. Subsidence and Landslide including Rock slide: Loss, destruction or damage directly caused by subsidence of part of the site on which the

property stands or land slide/rock slide excluding:

a) the normal cracking, settlement or bedding down of new structures

b) the settlement or movement of made up ground

c) coastal or river erosion

d) defective design or workmanship or use of defective materials

e) demolition, construction, structural alterations or repair of any property or groundworks or excavations.â€​

Clause VIII brings within the purview of the insured perils a loss, destruction or damage directly caused by subsidence of a part of the site on which

the property stands or a land slide/rock slide, but excludes, what is stipulated in sub-clauses (a) to (e) thereafter. The exclusion in sub-clause (a) refers

to the normal cracking, settlement or bedding down of new structures. The exclusion in clause (d) refers to defective design or workmanship or use of

defective materials. The crucial exclusion is the one in sub-clause (e) which has weighed with the NCDRC. Clause (e) relates to the demolition,

construction or structural alterations or repair of any property or groundworks or excavations.

In the present case, the appellant was not engaged in any work of demolition, construction or structural alterations nor was it engaged in any repair

of its property. The excavation which was the cause of the loss, was being carried on in a neighbouring plot and not by the appellant in his own

property. In the absence of a specific qualification indicating that the exclusion will apply to an excavation being carried on by a third party, the

reasonable construction of sub-clause (e) of Clause VIII is that it should apply only to a situation where the excavation is being carried on by the

insured himself in his own property. Significantly, the words “of any property†qualify the words preceding them namely, “demolition,

construction, structural alterations or repairâ€​ and not the words that follow.

It is well-settled that in the event that the two constructions are possible or in the event of an ambiguity, that construction which is beneficial to the

insured should be accepted consistent with the purpose for which the policy was taken, namely to cover the risk on the happening of a certain event.

[See in this context, the decision of this Court in United India Insurance Co Ltd v Pushpalaya Printers (2004) 3 SCC 694.

The NCDRC, in reversing the concurrent views of the District Forum and the SCDRC, held thus:

“On bare reading of the above, it is clear that as per the above noted condition, the loss caused to the insured property due to demolition,

construction, structural alterations or repair of any property or ground works or excavations is excluded from the risk covered. On perusal of para 3(b)

of the copy of complaint placed on record, it is evident that as per the stand taken by the complainant on 29.03.2012 the insured showroom had fallen

accidentally as a result of subsidence and land sliding due to digging work being carried out by the neighbour in adjacent plot. It is also alleged in the

said paragraph that a daily diary report no.54 dated 30.03.2012 regarding the incident was duly lodged with the P.S. Sangrur. From the aforesaid

admission on the part of the complainant, it is evident that loss was caused to the insured because of collapse of the insured building as a result of

excavation work being carried out in the adjacent plot resulting in subsidence and land sliding. Thus, in my view, in view of the above noted specific

exclusion clause, the petitioner/ insurance company was justified in repudiating the insurance claim.â€​

The error of the NCDRC lies in reading the exclusion in regard to excavations as being applicable in a situation such as the present where the

cause which resulted in the damage was a work of a third party which was carrying on an excavation in independent premises. It is not in dispute that

no part of the excavation was attributable to any act or omission on the part of the appellant. Hence, to read the exclusion, as being attracted in the

present case, would not be to a reasonable construction of the policy of insurance.

For the above reasons, we allow the appeal and set aside the impugned judgment and order of the NCDRC dated 7 March 2018. In consequence,

we restore the order of the District Forum dated 5 May 2016, as affirmed by the SCDRC. In the circumstances, there shall be no order as to costs.