The case involved the case of Amravati District Central Cooperative Bank Ltd v United India Fire and General Insurance Co Ltd involves significant legal issues related to insurance law and ... the interpretation of insurance policies In pursuance of a Banker's Indemnity Insurance Proposal dated from the appellant Bank' the respondent Insurer' issued a Renewal Insurance Policy covering the period to The policy indemnified and insured the Bank against losses caused by acts or omission of the Bank's employees to a limit of Rs lacs Basic cover plus Rs lacs cash in safe The Bank furnished to the Insurer a list of its branches to be covered by the insurance which included Dhamangaon Branch and the names of the employees working in those branches