56. Partial and total loss .-(1) A loss may be either total or partial. Any loss other than a total loss, as hereinafter defined, is a partial loss.
(2)A total loss may be either an actual total loss, or a constructive total loss.(3)Unless a different intention appears from the terms of the policy, an insurance against total loss includes a constructive, as well as an actual, total loss.(4)Where the assured brings a suit for a total loss and the evidence proves only a partial loss, he may, unless the policy otherwise provides, recover for a partial loss.(5)Where goods reach their destination in specie , but by reason of obliteration of marks, or otherwise, they are incapable of identification, the loss, if any is partial and not total.
