REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 971 OF 2014

M/s Rajankumar and Brothers (Impex)   ….Appellant(s)

  Versus

Oriental Insurance Company Ltd. ….Respondent(s)

J  U D  G  M  E  N T

MOHAN M. SHANTANAGOUDAR, J. 

1.  This   appeal   arises   out   of   judgement   of   the   National

Consumer   Disputes   Redressal   Commission   (‘NCDRC’)   dated

12.11.2013,   dismissing   the   consumer   complaint   filed   by   the

Appellant herein.

2.  The timeline of events giving rise to the present appeal is

as follows: The Appellant is a partnership firm in the business of

import­export of various commodities, including steel coils. The

1

Respondent insurance company issued a Marine Cargo Cover Note

(hereinafter ‘Cover Note’) dated 14.5.2010 for a sum of 12,63,712.50

US Dollars, covering voyage from any port in China to Mumbai Port.

It was stated in the aforesaid Cover Note that a policy document

would   be   issued   once   the   Appellant   furnished   the   requisite

particulars of the vessel in which the cargo was being carried.

Accordingly, the Appellant forwarded the particulars of ‘Khalijia­III’,

the vessel in which the cargo was to be carried (hereinafter ‘subject

vessel’), to the Respondent, vide letter dated 26.5.2010. It was

stated in this letter that the subject vessel was built in March 1985,

and its “class” was specified as ‘I.R.S.’. The Appellant’s case is that

it   had   communicated   the   aforementioned   details   regarding   the

subject   vessel   to   the   Respondent,   as   well   as   the   Respondent’s

insurance broker, as per the documents presented by the Overseas

Seller.

2.1 Thereafter, Hangzhou Cogeneration (Hong Kong) Co. Ltd.

(hereinafter ‘Overseas Seller’), through its agent M/s Kirtanlal &

Sons, shipped 80 prime hot rolled steel coils weighing 2000 Metric

Tonnes on board the subject vessel from Caofeidian Port, China to

2

the Appellant, for discharge at Mumbai Port. The subject vessel was

carrying on board consignments of prime hot rolled steel coils of

seven other importers who had also imported them from the same

Overseas Seller. Subsequently, the Respondent’s brokers issued a

single voyage policy dated 2.7.2010 (hereinafter ‘Marine Insurance

Policy’) to the Appellant. It is undisputed that the Marine Insurance

Policy covered all risks as per the Institute Cargo Clauses (A),

Institute War Clause, and Institute Strike Clause.

2.2 The subject vessel reached Mumbai port on 6.7.2010 and

was   allotted   a   berth   on   14.7.2010   for   discharge   of   the   cargo.

However,   on   account   of   failure   of   the   vessel’s   crane   during

discharge, further discharge could not take place, and the subject

vessel was removed from the allotted berth by an order of the port

authorities. Subsequently, on 19.7.2010, the Appellant came to

know that the subject vessel had run aground on the midnight of

18.7.2010. Thus, by letter dated 20.7.2010, the Appellant informed

the Respondent that there was a possibility of them claiming under

the Marine Insurance Policy. 

3

2.3 Thereafter, the shipowners engaged the services of M/S.

Smit Singapore Private Ltd. (‘Salvors’) for the purpose of recovering

the   cargo.   The   shipowners   also   appointed   M/s   Richard   Hogg

Lindley as the General Average Adjustor (‘GAA’). The GAA sent an

email dated 27.7.2010 to both the Appellant and the Respondent,

stating that the situation had given rise to a “General Average”. The

concept   of   General   Average,   in   maritime   law,   refers   to   a   loss

mitigation   measure   whereby   all   those   who   are   interested   in   a

marine adventure make pro rata contributions towards the losses

sustained or expenditure incurred in time of peril for the common

good of all parties.

1

 For instance, if a ship runs aground, as in the

present case, the shipowners and the cargo interests are mutually

liable for reimbursing the losses arising from such an event. If there

is a contract of marine insurance in respect of the voyage, the

insurer will be liable for reimbursing the amount on behalf of the

assured cargo owner. 

Accordingly, the Appellant requested its insurer i.e. the

Respondent, to issue a General Average Guarantee in ‘Form B’, as

1  Kyraki   Nouassia,  The   Principle   of   Indemnity   in   Marine   Insurance   Contracts:   A

Comparative Approach (Springer, 2007) 161.

4

required   by   the   GAA.   The   Respondent   consequently   issued   a

guarantee dated 3.8.2010, agreeing to pay the GAA on behalf of the

Appellant, for contribution towards the General Average, as well as

towards other special charges. These documents were submitted by

the Appellant to the GAA. 

2.4 After the receipt of the General Average Guarantee, the

GAA requested the Appellant to pay a separate salvage security of

25 per cent of the ‘Cost, Insurance, and Freight’ (‘C.I.F.’) value of

their cargo, which amounted to 256,880 US dollars. Hence, by letter

dated 5.8.2010, the Appellant requested the Respondent to issue

the salvage security. The Appellant contends that the Respondent

did not issue the separate salvage security as required, resulting in

the withholding of the release of the Appellant’s consignment at

Mumbai port, and exposing it to heavy demurrage and likelihood of

further damages. In addition to not issuing the salvage security, the

Respondent, by letter dated 20.8.2010, informed the Appellant that

they were withdrawing the General Average Guarantee, ‘Form B’

issued by them earlier in respect of the Appellant’s consignment on

5

the subject vessel, on account of non­compliance with the ‘Institute

Classification Clause’ (‘ICC’) in the Marine Insurance Policy. 

2.5  Unfortunately for the Appellant, on 7.8.2010 there was a

collision between the subject vessel and a navy vessel in the waters

near Mumbai Port. On 13.8.2010, the Salvors claimed a maritime

lien   on   the   cargo.   Further,   the   Salvors   initiated   arbitration

proceedings against the Appellant and the shipowners. During the

course   of   the   aforesaid   arbitration   proceedings,   the   Salvors

obtained interim orders from the Hon’ble High Court of Mumbai,

restraining the Appellant from removing their consignment from

Mumbai Port. Ultimately, vide order dated 24.8.2010, the High

Court directed that the Appellant would be allowed to take its

consignment on furnishing security in the form of a bank guarantee

in the sum of Rs. 14 crores. The Appellant furnished the security as

directed and took delivery of the consignment from the Mumbai Port

Trust on 3.9.2010. On 2.12.2011, the Arbitrator passed an award

against the Appellant and other cargo owners, finding them liable

for reimbursing the costs incurred by the Salvors. 

6

2.6 The Appellant, by letter dated 2.2.2012, requested the

Respondent to settle the losses incurred by it, and also forwarded a

copy of the aforementioned arbitration award dated 2.12.2011. A

legal notice was also sent on 21.6.2012, followed by a reminder on

4.7.2012, but these went unanswered. Hence, the Appellant filed a

consumer complaint before the NCDRC against the Respondent,

asking for compensation on account of the losses incurred, for

deficiency   in   service,   and   for   the   legal   and   other   incidental

expenses. 

2.7 The Respondent did not file a written statement before

the NCDRC, and its request for consideration of written arguments

was rejected. However, counsel for the Respondent was allowed to

make oral submissions on the questions of law involved in the case.

The NCDRC found that the Appellant had failed to prove that the

subject vessel was in compliance with the ICC stated in the Marine

Insurance Policy. It noted a  communication dated 9.8.2010, in

which   the   Respondent’s   claim   settling   agent   in   London   had

informed the Respondent that the subject vessel was classed with

Lloyd’s Register of Shipping until 10.10.2007, after which Lloyd’s

7

had withdrawn the aforesaid classification, and that the subject

vessel appeared to be outside the scope of the ICC. The NCDRC

further found that the subject vessel had been more than 25 years

old on the date of loss i.e. when it ran aground on 18.7.2010, and

the Appellant had not produced any document showing that the

subject vessel was classed as ‘I.R.S.’ Hence, the complaint was

dismissed. 

3. Heard learned counsel for both parties. 

3.1 Learned counsel for the Appellant submitted that the

‘I.R.S.’   classification   was   granted   to   the   subject   vessel   by   the

‘International   Register   of   Shipping’,   which   is   an   independent

classification society. Further, that after the issuance of the Cover

Note,   the   Appellant   had   provided   all   particulars   regarding   the

subject vessel, and expressly asked the Respondent whether the

subject   vessel   was   acceptable.   It   was   argued   that   had   the

Respondent indicated at the time of the issuance of the Marine

Insurance Policy that the classification was not acceptable; the

Appellant could have paid an extra premium to purchase the policy.

8

This is as per the terms of Clause 6 of the Cover Note, which reads

thus:

“6 For coverage of shipments by sea: the vessel shall

conform to the current Institute Classification Clause;

otherwise the cover shall be subject to additional steamer

extra premium such as coverage, under tonnage, non­

classification and  non approval  extra at  underwriter’s

discretion.”

Learned   counsel   also   referred   to   the   Institute   Marine

Cargo   Clause   (A)   (‘Cargo   Clause’)   within   the   Marine   Insurance

Policy,   which   provides   for   waiver   of   any   breach   of   implied

warranties of seaworthiness of the subject vessel. He argued that

under the terms of the Cargo Clause, the Respondent would have

the right to not indemnify the Appellant only if the Appellant or its

servants were privy to such unseaworthiness. It was argued that

the  Appellant  was merely a  cargo­importer, and  not the  vessel

owner, and had communicated all the particulars of the vessel as

provided to it by the Overseas Seller. Therefore, the Appellant could

not be said to have been privy to the unseaworthiness, if any, of the

subject vessel.

9

Lastly,   it   was   contended   that   indemnification   by   the

Respondent could not be dependent on the amount of loss caused

to the insured or on the nature of accident that caused the loss. It

was argued that that once the Respondent provided the General

Average   Guarantee,   it   was   estopped   from   claiming   that   the

Respondent had breached the ICC.

3.2 On the other hand, learned counsel for the Respondent

argued that there was a clear breach of the ICC, inasmuch as the

Appellant had failed to disclose that the classification granted to the

subject vessel by Lloyd’s Register of Shipping had been withdrawn

on 10.10.2007. So far as the I.R.S. classification is concerned, it

was submitted that ‘I.R.S.’ referred to Indian Register of Shipping,

and   not   International   Register   of   Shipping,   as   claimed   by   the

Appellant.   Furthermore,   it   was   contended   that   although   the

Appellant   claimed   to   possess   a   certificate   proving   the   ‘I.R.S.’

classification of the subject vessel, it had neither submitted the said

certificate to the Respondent, nor produced the same before the

NCDRC. 

In   response   to   the   Appellant’s   argument   that   the

Respondent was estopped from claiming breach of the ICC by its

10

conduct   in   providing   the   General   Average   Guarantee,   it   was

submitted that at the time when such Guarantee was sought for by

the Appellant, the priority of all parties involved was to ensure

mitigation of losses by saving as much of the cargo as possible. It

was only after the collision of the subject vessel on 07.08.2010 that

the Respondent began investigating into the seaworthiness of the

vessel, and found out that it was not a classed vessel at the time of

issuance   of   the   Marine   Insurance   Policy.   Therefore,   it   was

submitted   that   the   Respondent   would   not   be   estopped   from

claiming breach of the ICC merely because it had, in good faith,

provided   the   General   Average   Guarantee   so   as   to   mitigate   the

Appellant’s losses.

4.  Upon our perusal of the material on record and after

hearing the learned counsels, we find that two issues arise in the

instant case:

First, whether the Appellant had committed breach of

warranty with respect to compliance with the ICC?

Second, whether the Respondent had waived such breach

of warranty by the Appellant?

11

5. With respect to the first issue, it is not disputed that both

the Cover Note and the Marine Insurance Policy stated that the

‘ICC’   would   be   one   of   the   warranties/terms   of   insurance.

Additionally,   Clause   6   of   the   Cover   Note,   as   mentioned   supra,

prescribed that the subject vessel needed to conform to the current

ICC, in the absence of which, the insurance cover would be subject

to payment of an additional premium. 

At this juncture, we find it useful to dwell upon the scope

and relevance of the ICC in marine insurance contracts. The ICC is

drafted and issued by the Joint Cargo Committee of the Lloyd’s

Marketing   Association   (a   premier   marine   insurance   market   in

London) in consultation with insurance and shipping interests. It is

commonly   understood   that   this   ‘classification’   relates   to   the

seaworthiness of the vessel in which the cargo is carried.

2

  The

relevant portion of the latest version of the ICC, as revised in 2001

(‘ICC 01/01/2001’), which was in force at the time of the Marine

Insurance Policy, and continues to be in force till date, reads as

follows:

2 See John Dunt, Marine Cargo Insurance (Informa Law, Routledge, 2009)166. 

12

“QUALIFYING VESSELS

1 This insurance and the marine transit rates as agreed

in the policy or open cover apply only to cargoes and/or

interests carried by mechanically self­propelled vessels of

steel construction  classed with a Classification Society

which is: 

1.1 a Member or Associate Member of the International

Association of Classification Societies (IACS), or 

1.2 a National Flag Society as defined in Clause 4 below,

but only where the vessel is engaged exclusively in the

coastal trading of that nation (including trading on an

inter­island route within an archipelago of which that

nation forms part). 

Cargoes and/or interests carried by vessels not classed

as above must be notified promptly to underwriters for

rates and conditions to be agreed.  Should a loss occur

prior to such agreement being obtained cover may be

provided but only if cover would have been available at a

reasonable   commercial   market   rate   on   reasonable

commercial market terms.

AGE LIMITATION 

2 Cargoes and/or interests carried by Qualifying Vessels

(as defined above) which exceed the following age limits

will be insured on the policy or open cover conditions

subject to an additional premium to be agreed. 

Bulk or combination carriers over 10 years of age or

other vessels over 15 years of age unless they: 

2.1 have been used for the carriage of general cargo on

an established and regular pattern of trading between a

range of specified ports, and do not exceed 25 years of

age, or 

13

2.2 were constructed as containerships, vehicle carriers

or double­skin open­hatch gantry crane vessels (OHGCs)

and   have   been   continuously   used   as   such   on   an

established   and   regular   pattern   of   trading   between   a

range of specified ports, and do not exceed 30 years of

age.

xxx

PROMPT NOTICE

5 Where this insurance requires the assured to give

prompt notice to the Underwriters, the right to cover is

dependent upon compliance with that obligation.” 

 (emphasis supplied)

As   is   evident   from   the   above,   the   ICC   01/01/2001

imposes two requirements to ensure that the vessel complies with a

certain   minimum   standard   of   seaworthiness.   The   first   is   a

classification requirement which requires that the vessel should be

classed with a Classification Society which is a Member/Associate

Member of the International Association of Classification Societies

(‘IACS’) or, in the case of vessels engaged exclusively in coastal

trading, a National Flag Society. The second is an age limitation in

respect of the insured vessel. The IACS consists of 12 member

societies, as listed below:

14

(i)American Bureau of Shipping (A.B.S.)

(ii)Bureau Veritas

(iii)China Classification Society (C.C.S.)

(iv)Croatian Register of Shipping (C.R.S.)

(v)Det Norske Veritas­Germanischer Lloyd (D.N.V.­G.L.)

(vi)Indian Register of Shipping (I.R.S.)

(vii)Korean Register of Shipping (K.R.)

(viii)Lloyd’s Register (L.R.)

(ix)Nippon Kaiji Kyokai (ClassNK)

(x)Polish Register of Shipping (P.R.S.)

(xi)Registro Italiano Navale (R.I.N.A.)

(xii)Russian Maritime Register of Shipping (R.S.)

The official statement provided by the IACS about its

Quality   Standards   is   significant   for   understanding   why

classification of a cargo vessel with a member­society of the IACS,

as opposed to any other society, is considered as a yardstick to

judge   whether   the   voyage   policy   can   be   reasonably   insured.

Members of the IACS have to comply with the IACS ‘Quality System

Certification Scheme’ (QSCS), which, after 25 years of continuous

15

evolution, is considered as the ‘gold standard’ for ship classification

societies. Moreover, every IACS member is required to have its own

‘Internal Quality Management System’ for ensuring that classed

vessels meet certain minimum criteria of quality. The audits of all

IACS members, and of those societies who wish to be considered for

such membership, are carried out by independent accreditation

bodies,

3

  which   lends   further   legitimacy   to   the   classification

accorded to vessels by IACS members. 

Thus,   it   can   be   inferred   from   the   above   that   an

underwriter/insurer   would   usually   trust   the   quality   of,   and   be

prepared to issue a reasonable premium for, a vessel classed with

an IACS member society. On the other hand, the insurer may

demand a higher premium, or deny insurance cover altogether, for

a voyage in respect of a vessel classed by a non­IACS member

society. Hence, the ICC prescribes classification with a member of

the IACS as the baseline for ensuring that the policy involves less

risk for the underwriter. 

3  International   Association   of   Classification   Societies,  Quality   System   Certification

Scheme  (QSCS), http://www.iacs.org.uk/quality/quality­system­certification­scheme­

qscs/ (Last visited Feb. 2, 2020). 

16

Therefore, Sub Clause 1 of the ICC 01/01/2001 provides

that   cargo   interests   are   obligated   to   promptly   notify   insurance

underwriters if the cargo is being carried by a vessel which is not

classed as prescribed in the ICC, and Clause 5 makes it clear that

failure to provide such information will lead to exclusion of the

insurance cover. 

5.1 It has been contended by the Appellant that the NCDRC

has erred in relying on the older version of the ICC, i.e. the 1978

version.   We   are   in   agreement   with   the   said   contention   of   the

Appellant, inasmuch as the 1978 version of the ICC was replaced

by the ICC 13/4/92, the ICC 1/8/97, and the ICC 01/01/2001. As

mentioned supra, the ICC 01/01/2001 is the most recent version of

the ICC, and the one which is relevant for the purpose of the

present case.

However, the most recent version of the ICC, i.e., ICC

01/01/2001, parts of which we have quoted earlier, does not help

the Appellant’s case inasmuch as it is stricter in its import. We find

it useful to undertake a comparative analysis of the older versions

of the ICC and the ICC 01/01/2001 in this regard. Clause 1 of

17

previous versions of the ICC stated that, “The marine transit rates

agreed in this insurance apply only to cargoes and/or interests…

classed as below by one of the following classification societies.”

This phrasing had led to confusion as to whether a failure of the

vessel to comply with the classification requirement would mean

that the risk was completely excluded from cover or merely that the

premium rate, as agreed upon, would no longer apply and the

assured would have to pay a different premium rate.

4

 Hence, in the

ICC 01/01/2001, Sub Clause (1) was modified to read as follows:

“This insurance and the marine transit rates as agreed in

the policy or open cover apply only to cargoes and/or

interests…classed   with   a   Classification   Society...”

(emphasis supplied)

The word ‘insurance’ was specifically added in the ICC

01/01/2001 to clarify that the insurance itself, and not merely the

rate of premium, is subject to compliance with the classification

requirement.

5

 Furthermore, the 1978 version provided that:

“Cargoes and/or interests carried by mechanically self­

propelled vessels not falling within the classification of

the above are held covered subject to a premium and on

conditions to be agreed.” (emphasis supplied)

4 Dunt, supra note 2, at 167.

5 Dunt, supra note 2, at 167.

18

The aforementioned ‘held covered’ provision acted as a

saving clause to cater for situations where an assured discovered

that the vessel in which their cargo was being carried fell outside

the classification and/or age requirement in the ICC. In such a

situation the assured cargo owner could still avail of the insurance

cover subject to negotiating payment of an additional premium with

the insurer. 

English   jurisprudence   stipulates   two   requirements   to

avail of such ‘held covered’ provisions ­ first, ‘prompt notification’ to

the underwriter, and second, the availability of cover at reasonable

commercial market rates. However, the wording of the ‘held covered’

provision in the ICC 1978, quoted supra, did not expressly state

these requirements, leading to the apprehension that it may be

interpreted to mean that cover could be obtained in all cases,

without any precautionary measures being followed by the assured.

Hence, it appears that in order to avoid any confusion, the ICC

01/01/2001 has been drafted to expressly incorporate the aforesaid

two requirements. Under the ICC 01/01/2001, the assured must

immediately inform the insurer/underwriter if they discover that

19

the   vessel   carrying   the   cargo   does   not   meet   the   classification

requirement. 

Additionally,   if   the   vessel   is   such   that   a   prudent

underwriter would not be prepared to underwrite the risk at a

reasonable premium, the assured is not entitled to the insurance

cover.

6

  These requirements are important because, as discussed

earlier, the classification of the vessel is a significant factor for

influencing the underwriter’s decision­making as regards whether

an insurance cover should be issued for the marine voyage or not. 

5.2 We find it useful to refer to some of the common law

decisions on the impact of non­compliance with the classification

requirement in the ICC. The courts of Singapore and Hong Kong

have frequently been seized with this question, and have held that

non­compliance would render the claim of the assured excluded

from cover, and that it is the burden of the assured to inform the

insurer  about  such non­compliance  and  negotiate  a  reasonable

premium beforehand.

6 Dunt, supra note 2, at 168.

20

5.3 In Everbright Commercial Enterprises Pte Ltd  v. Axa

Insurance Singapore Pte Ltd   [2001] SGCA 24, the respondent

insurance company issued an ‘open cover note’ to the appellant in

that case, trading in respect of shipment of wood logs from the

Solomon Islands to Tuticorin, India. The arrangement between the

parties under the terms of the aforesaid ‘open cover’ was that the

appellant would provide the respondent’s insurance broker, Wilcom,

the details with respect to the description of the goods, and the

ports of loading and discharge, for the purposes of issuance of the

cover note. However, the particulars of the carrying vessel were to

be   declared   subsequent   to   the   cover   note   being   issued.   The

insurance policy was to be issued only once the vessel was on the

way to the port of discharge. 

The cover note was issued by Wilcom on behalf of the

insurer on 9.5.1997. On 2.7.1998, the appellant communicated the

particulars of the ship to Wilcom, including that the class of the

vessel was ‘HSR­100A1’. Subsequently, before the insurance policy

could be issued, the ship was lost. The insurer came to know that

the   ship   was   a   ‘phantom   ship’,   i.e.   one   which   has   no   valid

21

classification, is not registered with any recognized ship registry,

and is usually operated by criminals. Hence, the insurer repudiated

the appellant’s claim on the ground that the vessel did not comply

with the requirements of the ICC 13/4/92 (which was the version of

the ICC in force at that time) as stipulated in the cover note. 

The Singapore Court of Appeal upheld the repudiation. It

also   held   that   though   the   appellant   cargo   company   had   given

prompt notice, it would not be saved by the ‘held covered’ clause as

no reasonable underwriter would agree to issue cover for a vessel

with   a   suspicious   classification   background,   even   for   a   higher

premium.  It   is   pertinent   to   note   that   the   above   decision   in

Everbright Commercial Enterprises  (supra) was rendered in the

context of the ICC 13/4/92 when the ‘held covered’ provision did

not expressly provide for the requirements of ‘prompt notification’

and ‘availability of reasonable premium’. However, the Court relied

upon the common law interpretation of ‘held covered’, as laid down

in the decisions of Thames and Mersey Marine Insurance Co Ltd

v. H T Van Laun & Co  [1917] 2 KB 48 and Liberian Insurance

22

Agency Inc v. Mosse [1977] 2 Lloyd’s Rep 560, to incorporate the

aforesaid requirements, and made the following observations:

“35     In construing this clause, we should bear in mind

that the purpose of adopting the ICC is to ensure that the

vessel chosen by the insured to carry his cargo would

meet   certain   standards   of   seaworthiness   and

maintenance by virtue of the fact that the carrying vessel

is classed by one of the well­established international

classification societies listed in the ICC and is within

certain age limits. In an open­cover insurance, as in the

present case, the ICC is adopted and forms part of the

cover note, and is principally intended to deal with the

agreed rates of premium for the insurance of a shipment

in   a   case   where   the   cover   is   provided   before   the

particulars  of   the  carrying  vessel  are   declared  to  the

underwriter.   Where   the   carrying   vessel   subsequently

declared has a listed classification and is within the age

limitation, the ICC applies the agreed rates of premium

for the insurance of such shipment. Where, however, the

carrying   vessel   declared   does   not   have   a   listed

classification or is not within the age limitation, such

agreed rates are not applicable for the insurance of the

shipment;   but   in   such   event,   the   shipment   is,

nonetheless, covered and falls within the held covered

clause, subject to the payment of a premium as well as

on conditions to be agreed between the underwriter and

the   insured.   In Marine   Reinsurance (1981)   by   Robert

H Brown and Peter B Reed, the learned authors said at

p 127:

When operating a cargo open cover the underwriter

is not in a position to examine each risk separately, nor

to assess it on the basis of the carrying vessel. He is

obliged to accept all valid declarations declared under the

open   cover.  However,   to   ensure   that   he   obtains   a

premium commensurate with the additional risk arising

23

from the use of inferior vessels or bad management he

attaches a “classification clause” to the open cover. The

effect of this clause is to apply a higher premium rate to

shipments carried by overseas vessels that do not meet

the minimum requirements of the classification clause.

The held covered clause is in effect a safety net to provide

shippers a cover for their cargoes in the event that the

carrying   vessels   declared   by   them   do   not   satisfy   the

requirements as to class and age specified in the ICC,

subject to the payment of a premium and on conditions

to be agreed…

Xxx

53     Reverting to the present facts, one has to ask what

a reasonable commercial rate of premium would be, that

would have been fixed, if the parties were aware of all the

facts affecting the risk involved in shipping the cargo on

board the Sirena 1. No regard should be given to the fact

that the Sirena 1 eventually turned out to be a phantom

ship since that would be erroneously taking into account

the “casualty” that happened later. Instead, the focus

should be on all the facts that were available on 2 July

1998,   when   Everbright   declared   the   details   of

the Sirena 1 to AXA…It is clear from the Greenock case

([49] supra) and the two cases which followed it, that it

does not matter that the relevant facts affecting the risks

were not known to the parties until after the loss had

already occurred. All the facts that were available at that

time should be taken into account. The following are the

relevant and undisputed facts about the Sirena 1 which

we find could have been known to the parties on 2 July

1998:

24

(a)     The   vessel   was   not   classed   by   any   recognised

classification   society.   Its   classification   was   stated   as

HSR­100A1.   It   is   unclear   which   classification   society

classed the vessel. It was speculated that “HSR” could

either   be   Hellenic   Shipping   Registry   of   Greece   or

Honduras Shipping Registry. A proper check would have

revealed that the Sirena 1 had no proper classification…

  (c)     The vessel was not listed or found in the Lloyd’s

Register of Ships…

  (e)     The   cover   was   on   Institute   Cargo   Clauses   (All

Risks) terms.

(f)     The   shipment   was   a   chartered   shipment,   where

there is higher risk involved, bearing in mind the size and

value of the cargo to be insured.

54     Before the incidence of the loss, it was probably

unlikely   that   a   reasonable   and   prudent   underwriter

would   conclude   with   reasonable   certainty   that

the Sirena 1 was a phantom ship. But it does not follow

that   a   reasonable   and   prudent   underwriter   would   be

prepared   to   provide   insurance   for   the   kind   of   risks

involved.  In our view, when confronted with the facts

which   we   have   discussed,   a   reasonable   and   prudent

underwriter would be put on enquiry and upon enquiry,

they would find that there was no record of       Sirena      1  , and

what emerged would be a vessel with a highly suspect

background. Clearly, there were sufficient warning signs

which   would   persuade   a   reasonable   and   prudent

underwriter   to   reject   providing   cover   rather   than   to

accept a higher premium to cover the increased risks.

This is especially so since the policy required was on

Institute Cargo Clauses (All Risk) terms and the value to

be insured was high as it was a chartered shipment. In

our   judgment,   in   the   circumstances,   a   reasonable

commercial rate of premium would not be available for

insuring the shipment of logs on board the Sirena 1, and

25

consequently   Everbright   would   not   be   able   to   invoke

successfully the held covered clause…” 

(emphasis supplied)

Thus, it can be seen from the above that the lack of

recognized   classification   was   a   significant   factor   in   leading   the

Court to conclude that the appellant therein would not be saved by

the ‘held covered’ clause. This is because no underwriter/insurer

would agree to insure a high value shipment, and include all risks

arising   thereunder   for   a   voyage   involving   a   vessel   which   is   of

suspect classification, even if the assured agreed to pay a higher

premium in respect of the same. 

The Court further held that the fact that the insurer had

not specifically informed the appellant, prior to loss of the ship, that

the vessel was not included in the ICC, would not amount to a case

of estoppel by silence or acquiescence. Rather, it was held that it

was the obligation of the assured to ensure that the shipment

complied   with   the   terms   and   conditions   of   the   cover   note,   as

elucidated by the Court in the following terms:

“57     In considering this issue of estoppel, it is helpful to

bear in mind the obligations of each party in effecting the

26

insurance under the cover note. It is not disputed that

the insurance sought to be effected by Everbright with

AXA was not a facultative insurance where the insured

provides   full   details   of   the   shipment,   including   the

relevant particulars of the vessel, to the underwriter for

consideration   on   whether   the   shipment   would   be

accepted for immediate insurance. What the parties here

had arranged for was an open­cover insurance or one

akin to an open­cover insurance, where a cover note

incorporating the ICC was first issued for the prospective

shipment of cargo and the relevant particulars relating to

the shipment were to be declared later by Everbright to

AXA. In respect of this arrangement, the obligation was

on Everbright to ensure that their shipment complied

with the terms and conditions of the cover note, and only

if such shipment complied with the terms would there be

insurance coverage for the shipment. AXA, on their part,

had no right to reject a vessel which complied with the

terms and conditions, but they were under no obligation

to inform Everbright, if the vessel declared did not fall

within the terms of the ICC.”

It is true that the Court’s reasoning in Everbright was

significantly predicated upon the fact that the respondent insurer

had issued an ‘open­cover’ insurance in which the insurer had only

issued a cover­note based on the details of the cargo and the port of

origin and destination of the voyage, and the relevant particulars of

the vessel had not been provided to the insurer in advance. This is

important   to   note   because   in   the   present   case,   though   the

Respondent initially issued the Cover Note dated 14.5.2010 (supra)

27

without   knowing   the   particulars   of   the   vessel,   it   subsequently

issued the Marine Insurance Policy dated 2.7.2010 after having

received the Appellant’s communication that the vessel was classed

as ‘I.R.S.’ 

Subsequent common­law decisions, however, have held

that the obligation of the assured to inform the correct details in

respect of the vessel’s classification extends even where a policy is

issued after the particulars of the vessel have been provided. 

5.4 In Nam Kwong Medicines & Health Products Co. Ltd.

v. China Insurance Co. Ltd. [2002] 2 Lloyd's Rep. 591, the insurer

denied liability for loss of goods during sea voyage inter alia on the

ground that the vessel was unclassified, and thus, there was a

breach   of   the   ICC.   It   was   contended   by   the   insured   that   in

‘facultative’ insurance covers where there was no warranty that the

ship was classed with an approved classification society, and where

an ‘overage’ surcharge (i.e. an extra premium with respect to the

age of the vessel) had been duly paid, the ICC could not be made

applicable. 

28

The High Court of Hong Kong rejected the argument of

the insured, holding that facultative insurance covers and the ICC

were   not   mutually   exclusive,   and   that   the   requirement   of   ICC

classification was no different from the one that existed in open­

cover insurances. The Court also reaffirmed the principle of English

law as stated in Liberian Insurance Agency (supra), i.e., that the

‘held covered’ clause in insurance contracts could not be invoked in

cases where it would have been impossible to insure the risk at a

reasonable commercial rate of premium.

5.5 In  Kam   Hing   Trading   (Hong   Kong)   Ltd.  v.  The

People’s Insurance Co. of China (Hong Kong) Ltd. and Anr.

[2010]   4   HKLRD   630,   the   respondent   insurance   company

repudiated the claim of the appellant cargo seller on the ground

that that the vessel carrying was not classed in compliance with the

ICC. It may be worth noting that in Kam Hing Trading (supra), the

appellant cargo company had produced a certificate to show that

the vessel was classed by the International Register of Shipping.

However, it was observed by the High Court of Hong Kong that the

29

International Register of Shipping was not a Member or Associate

Member of the IACS, as required by the ICC 01/01/2001.

 It was argued by the appellant that the burden to verify

whether or not the vessel was classed was upon the insurer, and

that once the insured had provided the name of the vessel to the

insurer, the insurer had the means to verify the class of the vessel

from registers/databases of ships, and the subsequent issuance of

a marine cargo policy by the insurer amounted to acceptance of the

non­classed vessel. 

The High Court of Hong Kong, referring to the decision of

the   Singapore   Court   of   Appeal   in  Everbright   Commercial

Enterprises (supra), held that as per the ICC 01/01/2001, the

insured was obligated to disclose that the vessel was not classed in

accordance with the ICC. The Counsel for the appellant sought to

distinguish Everbright on the ground that in Kam Hing, a policy

had been issued subsequent to the open cover­note. However, the

High Court of Hong Kong held that the obligation to disclose the

vessel’s classification was a continuing obligation ­ the assured was

30

required to provide a ‘prompt notice’ to the insurer once it became

privy to the fact that the vessel was non­classed, even if such

information   was   discovered   after   the   policy   had   already   been

issued. The following observations of the High Court of Hong Kong

are relevant to the instant case:

“172. It was  the evidence of  Mr Bilney, which in its

substantially amended form I accept, that the ICC/01

class   requirement   is   of   central   importance,   and

constitutes a condition of the insurance. I also accept the

evidence of Mr Xie that such internal check as was made

by the insurer did not extend to class, and in any event

my view is that as a matter of principle that in the

situation as had arisen the plaintiff was obliged to ensure

by ‘prompt notice’ to the insurer that the carrying vessel

was an “approved” vessel in terms both of the Open

Cover and after issue of an actual policy; the Open Cover

and the Cargo Policy each incorporated the ICC, and I

have no doubt that this must be a continuing obligation

on the part of the insured.

xxx

174. It follows that I reject the plaintiff’s submission that

the   legal/evidential   ‘burden’   of   discovering   the   non­

compliant class of the vessel lay on the insurer, which in

light of such information as it may then discover of its

own volition then has to evaluate whether, and upon

what terms, it is going to assume the increased risk, just

as I reject the argument that the formal issuance of a

cargo   policy   effectively   is   conclusive   of   the   insurer’s

acceptance of the situation and/or that by such issuance

31

a ‘non­ICC­classed’ vessel thereby is, in effect, somehow

transmuted to an ICC/01 ‘approved vessel’.

xxx

179.  Accordingly,  I   reject   the   argument  that   in  the

circumstances of this case the information given by the

insured to the insurer constituted ‘prompt notice’ in

ICC/01 terms (see clauses 1 and 5 of ICC/01), and that

thereafter it was the responsibility of the insurer to do

its own investigation from the primary (but patently

incomplete) data provided by the putative insured, and

thereafter to ‘fill in the blanks’ in terms of acceptance

or otherwise arising from any perception of increased

risk due to any knowledge which may have been gained

as   to   the   ‘non­ICC­classed’   status   of   this   carrying

vessel. 

180. I accept the contention of the 1st defendant that

the whole object of the ICC/01 ­ even absent an express

‘held covered’ clause ­ is to place the underwriter on

risk, and that if the assured wishes to seek extended

cover ­ as for example, due to the use, as here, of a

non­ICC­classed   vessel   ­   then   “prompt   notice”   (vide

Clause 5 of the ICC) must be given to underwriters. 

xxx

181.   In   this   context   I   record,   and   also   accept,   Mr

Bartlett’s submission that the plaintiff never pleaded a

case   that   it   did   send   ‘notice’   to   the   insurers,   and

factually never did so, although he noted that at trial

Mr Sussex but “faintly” had referred to an email from a

Mr Sunny Ng of the plaintiff to loss adjusters dated 27

December 2007 as comprising such ‘notice’. I agree

with the submission that this email clearly was nothing

of the sort, and said no more than it was attaching

documents   pursuant   to   a   request   from   the   loss

adjusters for such documents, and made no mention of

a desire to engage in negotiation for revised insurance

terms,   and   thus   could   not   possibly   constitute   nor

32

purport   to   be   a   ‘notice’   to   insurers;   indeed,   in  her

evidence Ms Lui had confirmed that the plaintiff had

never sent nor instructed the 2nd defendant to send

such a notice to the insurer under ICC/01.” 

(emphasis supplied)

Therefore, where the insurer issues the insurance policy

based on incomplete or incorrect details provided by the assured,

it does not amount to acquiescence to improper classification of

the vessel. It is the duty of the assured to provide the full and

correct particulars of the vessel at the time of issuance of the

policy, irrespective of whether or not the insurer carries out any

due diligence from their end. Since no such prompt notice was

given by the appellant in Kam Hing Trading  (supra), the High

Court held that the appellant was excluded from the scope of the

insurance cover. The High Court further observed that even if

such evidence had been given, there was no evidence to show that

premium could have been obtained at reasonable market terms,

and hence the ‘held covered’ clause would not apply.

5.6 Thus, it can be seen from the above decisions that where

a vessel is not classed with a recognized classification society in

terms of the ICC, any loss incurred by the cargo­owner will be

33

excluded from the scope of the insurance cover. Further, the cargo

owner   is   required   to   immediately   notify   the   underwriters   and

negotiate an additional premium if the vessel is not classed in

accordance with the ICC. 

5.7  In the instant case, it is apparent that neither was the

subject vessel in compliance with the ICC clause, nor had the

Appellant given prompt notification to the Respondent about such

non­compliance. The Appellant, in its letter dated 26.5.2010 (supra)

had informed the Respondent that the vessel is of ‘I.R.S.’ class.

However, the full form of ‘I.R.S.’ was not specified. As mentioned

supra,   the   Appellant   has   contended   that   the   NCDRC   wrongly

interpreted the term ‘I.R.S.’ to mean ‘Indian Register of Shipping’

and that the subject vessel was actually registered and classified

with the ‘International Register of Shipping’. However, our perusal

of   the   official   website   of   the   International   Register   of   Shipping

shows that its official acronym is ‘INTLREG’.

7

 Whereas ‘I.R.S.’ is the

official acronym of the ‘Indian Register of Shipping’.

8

  Hence the

7 See International Register of Shipping, ‘About’, https://intlreg.org/about/. 

8  See  Indian  Register  of Shipping,  ‘About IRClass’,  https://www.irclass.org/about­

irclass/. 

34

Appellant’s   contention   that   ‘I.R.S.’   refers   to   the   International

Register of Shipping is prima facie sustainable. 

The Appellant had also averred in its complaint before the

NCDRC that the Overseas Seller had produced a certificate dated

11.6.2010, certifying that the subject vessel was registered with an

approved Classification Society as per the Institute Classification

Clause. Further, that as per the said certificate, the class of the

subject vessel was equivalent to Lloyd’s 100A1, and the subject

vessel was seaworthy and not more than 30 years old. However, no

such evidence of the vessel’s classification was ever provided to the

Respondent. It is true that the Appellant has, during the course of

hearing this appeal, placed the certificate dated 11.6.2010 before

this Court. However, a perusal of the certificate shows that is only a

self­certification wherein the vessel owners have claimed that the

subject vessel is classed with an approved classification society as

per the ICC clause. It cannot be taken as conclusive evidence that

the vessel was actually classed with an IACS member society. 

Even if we were to accept the Appellant’s contention that the

vessel   is   classed   with   the   International   Register   of   Shipping

35

(hereinafter ‘INTLREG’ for convenience), this does not help its case

inasmuch the INTLREG is not one of the 12 accredited Member

Societies of the IACS. Rather, it is the I.R.S. which is an IACS

member. It has never been the  case of the Appellant  that the

subject vessel was classed by the Indian Register of Shipping. It is

also not the Appellant’s case that the subject vessel was classed

with a National Flag Society. Hence we find that the Appellant had

committed breach of the classification requirement contained in

Clause 1 of the ICC. 

5.8  The letter dated 26.5.2010 sent by the Appellant to the

Respondent, in respect of the ship’s particulars, cannot be said to

constitute ‘prompt notification’ as the particulars of the subject

vessel’s   classification   were   not   clearly   specified   therein.   The

Respondent may have, in good faith, assumed that ‘I.R.S.’ meant

that the subject vessel was classed with the ‘Indian Register of

Shipping’, and may have consequently inferred that the subject

vessel fell within the scope of the ICC clause. 

It was only pursuant to the Appellant’s request for release of

separate   salvage   security   that   the   Respondent’s   claim   settling

36

agents, M/s. W.K. Webster & Co., London by e­mail dated 9.8.2010

informed the Respondent that as per their investigation, the subject

vessel  was classed with Lloyd’s Register of Shipping only until

10.10.2007, after which the classification was withdrawn. Hence it

was only from this e­mail that the Respondents came to know that

the shipment may fall outside the scope of the insurance cover, as

per the terms of the ICC. Consequently, we find that the ‘prompt

notification’ requirement has not been satisfied, and there is no

ground for the application of the ‘held covered’ clause.

5.9 Further, as per the observations of the Singapore Court

of   Appeal   in  Everbright   Commercial   Enterprises  (supra),   we

consider it highly unlikely on the facts of this case that any prudent

underwriter would have agreed to cover the risk involved in a such

a   high   value   shipment   under   the   Marine   Cargo   Clause   (which

covers   almost   all   risks   of   loss   or   damage),   even   though   the

Appellant had no documentary evidence on record to prove the

classification of the subject vessel. However, neither of the parties

has led evidence on whether the Respondent would have agreed to

insure   the   policy   for   a   reasonable   premium   had   the   correct

37

particulars of the subject vessel been disclosed. Hence we do not

consider it appropriate to record any findings on the same. In any

case, such question does not arise inasmuch as the Appellant did

not provide “prompt notification” in the first place.   Hence, as

provided   under   Clause   5   of   the   ICC,   the   insurer’s   liability   is

automatically discharged. 

Consequently,   we   conclude   that   the   Appellant   had

committed   breach   of   the   warranty   contained   in   the   Marine

Insurance   Policy   requiring   the   subject   vessel   to   be   classed   in

accordance with the ICC, and such breach of warranty discharged

the liability of the insurer.

6.  The second issue which then arises for our consideration

is whether the Respondent had, through its conduct or in any of its

communications,   waived   the   requirement   of   compliance   of   the

subject vessel with the classification requirement of the ICC. In this

regard, it may be of use to refer to Sections 35 and 36 of the Marine

Insurance Act, 1963 (‘1963 Act’):

“35.   Nature   of   warranty.—(1)   A   warranty,   in   the

following   sections   relating   to   warranties,   means   a

promissory warranty, that is to say a warranty by which

the assured undertakes that some particular thing shall

38

or shall not be done, or that some condition shall be

fulfilled, or whereby he affirms or negatives the existence

of a particular state of facts.

(2) A warranty may be express or implied.

(3) A warranty, as above defined, is a condition which

must be exactly complied with, whether it be material to

the risk or not. If it be not so complied with, then, subject

to any express provision in the policy, the insurer is

discharged from liability as from the date of the breach of

warranty, but without prejudice to any liability incurred

by him before that date.

36.   When   breach   of   warranty   excused.—(1)   Non­

compliance with a warranty is excused when, by reason

of a change of circumstances, the warranty ceases to be

applicable to the circumstances of the contract, or when

compliance with the warranty is rendered unlawful by

any subsequent law.

(2) Where a warranty is broken, the assured cannot avail

himself   of   the   defence   that   the   breach   has   been

remedied, and the warranty complied with before loss.

(3) A breach of warranty may be waived by the insurer.”

A warranty imposes certain obligations on the insured,

and Section 35(3) makes it amply clear that a warranty needs to be

complied with, regardless of whether or not its non­compliance

materially affects the risk involved in carrying the shipment. As a

corollary, when a warranty is not complied with, i.e., there is a

breach of warranty, the insurer is discharged from liability from the

39

date of such breach, by virtue of Section 35(3). At the outset,

therefore, it is important to note that the scheme of the 1963 Act is

clear   inasmuch   as   the   automatic   consequence   of   a   breach   of

warranty is discharge of the insurer’s liability. Such discharge of

liability does not require any express conduct or representation

from the insurer. 

However, Section 36(3) of the 1963 Act provides that the

insurer may waive a breach of warranty. Such a waiver may be

done either by or by way of incorporating certain terms in the

insurance contract, such as the ‘held covered’ clause in the ICC or

the exclusion clause found in the Institute Cargo Clauses, or by a

representation or conduct of the insurer. We shall first examine

whether the Respondent had waived the breach of warranty by way

of incorporating certain terms in the contract.

6.1  In   the   instant   case,   though   the   Respondent   initially

issued   the   Cover   Note   dated   14.5.2010   without   knowing   the

particulars of the vessel in which the Appellant’s cargo was to be

carried, it subsequently issued the Marine Insurance Policy after

the   particulars   of   the   subject   vessel,   including   the   purported

40

classification   of   ‘I.R.S.’,   were   received.   However,   while   the

importance of the ICC is undoubtedly more significant in cases of

‘open­cover’   insurances   where   the   specific   details   of   the   vessel

carrying the cargo are not known to the insurer, as held in Nam

Kwong Medicines (supra), a ‘facultative’ insurance policy in which

the details of the subject vessel are specified, need not be mutually

exclusive with the ICC. 

It is not the Appellant’s case that the Respondent had

chosen to issue the Marine Insurance Policy despite being informed

by   the   Appellant   that   the   vessel   was   non­classed.   Rather   the

Appellant   had   represented   that   the   subject   vessel   was   ‘I.R.S.’

classed. That being the case, as noted in Everbright Commercial

Enterprises  and  Kam   Hing   Trading  (supra),   it   was   not   the

Respondent’s burden to have investigated the Appellant’s claim and

informed the Appellant that the subject vessel was non­classed.

Hence, at the outset it is important to note that the mere formal

issuance of the Marine Insurance Policy by the Respondent does

not indicate ‘acceptance’/waiver of the vessel’s classification or lack

thereof. 

41

6.2 At this juncture, it may be pertinent to refer to Clause 5

of the Marine Insurance Policy which provides for exclusion of loss

arising from unseaworthiness of the subject vessel.

“5.1 In no case shall this insurance cover loss damage or

expense arising from unseaworthiness of vessel or craft…

5.2The Underwriters waive any breach of the implied

warranties of seaworthiness of the ship and fitness of the

ship to carry the subject­matter insured to destination,

unless the Assured or their servants are privy to such

unseaworthiness or unfitness.”

It was contended by the Appellant that non­compliance

with the ICC stood waived by Clause 5.2, as stated above. However,

it cannot be said that the ICC was an ‘implied’ warranty within the

meaning of Clause 5.2. It was stated on the face of the Marine

Cargo Cover dated 14.5.2010 and the Marine Insurance Policy that

the ICC is one of the warranties/terms of insurance.

In any case, the Appellant’s stand is that the subject

vessel was classed with the ‘INTLREG’ (which it has mistakenly

referred   to   as   ‘I.R.S.’).   As   the   Singapore   Court   of   Appeal   has

observed in  Everbright Commercial Enterprises   (supra) and as

discussed supra, the very purpose of adopting the ICC is to ensure

42

that  the vessel  chosen by  the insured meets certain minimum

standards of seaworthiness, by virtue of being classed with one of

the well­established member societies of the IACS. The Appellant,

having   known   that   the   subject   vessel   was   classed   with   the

‘INTLREG’, which neither was nor is a member of the IACS, was

privy to the fact that the subject vessel was not compliant with the

minimum standard of  seaworthiness as laid out in the  Marine

Insurance   Policy.   Clause   5.2   only   waives   breaches   of   implied

warranties of seaworthiness where the assured was not privy to the

unseaworthiness of the vessel. Hence, the Appellant would not be

saved by Clause 5.2 of the Policy, and it cannot be said that the

Respondent   had   waived   the   breach   of   warranty   before   the

Appellant’s claim, by incorporating Clause 5.2 of the Policy.

6.3  We may now turn to whether the Respondent waived the

breach of warranty by its conduct or any representation. During the

course of arguments, it was put to the learned counsel for the

parties whether the act of provision of General Average Guarantee

amounted   to   a   waiver   of   breach   of   warranty.  It   is   commonly

understood that a waiver in the context of marine insurance, apart

43

from one already provided for by way of ‘held covered’ or other such

terms   in   the   insurance   contract,   must   include   two   elements,

namely,   (i)   knowledge   of   the   insurer,   and   (ii)   unequivocal

representation of the insurer. The presence of both these elements

is indispensable. 

For instance, after the occurrence of loss, even if the insurer

makes an express representation that it would affirm the contract

and   indemnify   the   loss,   if   the   insurer   can   prove   that   such   a

representation was made without the knowledge that there was a

breach of warranty on part of the insured, the liability of the insurer

would stand discharged from the date on which the warranty was

breached. Similarly, mere knowledge on the part of the insurer that

there was a breach of warranty would not amount to a waiver, in

the absence of an express representation to that effect.

9

6.4 Insofar as the element of knowledge is concerned, if the

vessel carrying the insured cargo incurs loss, and the insurer seeks

to investigate into whether or not there was a breach of warranty,

no   knowledge   can   be   attributed   to   the   insurer   until   such

9 Baris Soyer, Warranties in Marine Insurance (Cavendish, 2001) 206­213.

44

investigation is completed.

10

  Once there is knowledge, the second

element,   i.e.,   unequivocal   representation   comes   into   play.   The

representation must be of such a nature that it is sufficient for the

insured to conclude that the insurer is aware of the breach of

warranty and has chosen to waive such breach and indemnify the

loss.   The   determination   of   whether   or   not   these   elements   are

present   assumes   more   complexity   in   cases   where   such   a

representation comes from an agent of the insurer, or where such

an agent has knowledge of the breach. However, these arguments

with respect to representations made by the insurer’s agent have

not been raised before us, and hence, such issues need not be

addressed for the purposes of the present case.

6.5 Under   the   facts   and   circumstances   of   this   case,   the

breach   of   warranty   occurred   when   the   Appellant   informed   the

Respondent by letter dated 26.5.2010 that the subject vessel was

classed   by   ‘I.R.S.’,   thereby   indicating   the   subject   vessel   was

compliant with the ICC. After the subject vessel ran aground on the

10 Id, 209.

45

midnight of 18.7.2010, the Appellant requested the issuance of

General Average Guarantee, and the same was issued on 3.8.2010. 

At the outset, the General Average Guarantee in ‘Form B’

dated 3.8.2010 issued by the Respondent to the GAA was only an

undertaking to pay the shipowners and the GAA on behalf of the

Appellant for their contribution to the General Average, as and

when   such   contribution   was   ascertained.   This   Guarantee   was

issued as per Clause 2 of the Marine Insurance Policy, under which

the Respondent had agreed to cover all general average and salvage

charges. Clause 2 reads as follows: 

“2.  This insurance covers general average and salvage

charges,   adjusted   or   determined   according   to   the

contract of affreightment and/or the governing law and

practice,   incurred  to  avoid   or  in  connection  with  the

avoidance of loss from any cause, except those excluded

in Clauses 4, 5, 6 and 7 or elsewhere in this insurance.”

 (emphasis supplied)

At   the   time   the   aforesaid   General   Average   Guarantee

dated 3.8.2010 was issued, the Respondent was still under the

impression that the subject vessel is in compliance with the ICC.

Obviously, such impression was based on the representation made

by the Appellant that the subject vessel was classed with I.R.S. It

46

was only by the e­mail dated 9.8.2010 from its claim settling agent

that the Respondent came to know that the subject vessel does not

meet the prescribed classification. Subsequently, the Respondent

withdrew the Guarantee and refused to pay the separate salvage

security. Hence, the issuance of the General Average Guarantee

cannot not be understood as a waiver inasmuch as the Respondent,

on the date of such issuance, did not have the knowledge of the

breach   of   warranty   committed   by   the   Appellant   and   was   only

fulfilling its duty to contribute to the General Average (as explained

supra)   in   good   faith,   as   required   by   Clause   2   of   the   Marine

Insurance Policy.

6.6 Further, in any case, at the time of issuing the General

Average Guarantee, the Respondent did not expressly state that it

was aware of the non­compliance with the ICC and it was waiving

the   same.  In   fact,   the   moment   the   breach   of   warranty   was

discovered, the Respondent initiated steps to withdraw the General

Average Guarantee that had been issued by them and refused to

pay the additional salvage security, which clearly demonstrates that

there was no intent to waive the breach of warranty. Therefore, it

47

cannot be said that the Respondent had waived the breach of

warranty through its conduct or representations after the claim was

made by the Appellant.

7.  Since we have concluded that the liability of the insurer

was discharged on account of the breach of warranty caused by

non­compliance with the classification requirement within the ICC,

we   do   not   consider   it   relevant   to   deal   with   the   age   limitation

requirement therein for the purpose of the present case. 

8.  It is pertinent to note that during the course of hearing

the present appeal, three other parties, namely K. Amishkumar

Trading   Pvt.   Ltd.,   Baijnath   Melaram   and   Viraj   Impex   Pvt.   Ltd.

(‘Intervenors’) filed Intervention Applications No. 3 of 2016, No. 4 of

2016 and No. 5 of 2016 respectively in the present appeal. The

aforesaid Intervenors filed individual consumer complaints against

the Respondent before the NCDRC, which are presently pending

adjudication.

The Intervenors’ applications were allowed by this Court vide

order dated 27.10.2017.   We do not consider it appropriate to

decide the Intervenors’ claims on merits at this stage, especially

48

since these may require separate findings of fact as to the terms

and conditions of the policies issued by the Respondent to them,

the warranties made by the Intervenors to the Respondent and so

on. Hence, we direct that the Intervenors be relegated to record

their evidence before the NCDRC, and the NCDRC is requested to

hear the matters on merits and decide the same expeditiously, in

accordance with the law as stated by us above.

9.  Thus, we conclude that the Appellant had committed

breach   of   warranty   and   the   same   was   not   waived   by   the

Respondent. As a result, the Respondent rightly repudiated the

claim of the Appellant.

10. In view of the above, the impugned judgement of the

NCDRC stands confirmed, and the appeal is dismissed. 

……..………………………………….J.

(MOHAN M. SHANTANAGOUDAR)

…………………………………………J.

(K.M. JOSEPH)

NEW DELHI

FEBRUARY 07, 2020 

49