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SC: In case of Fire Insurance, Precise Cause of Fire is Immaterial if Claimant Didn’t Instigate it - (29 Nov 2023)

INSURANCE

Supreme Court has held that in cases of fire insurance the precise cause of a fire, whether attributed to a short circuit or any alternative factor, remains immaterial, provided the claimant is not the instigator of the fire.

Tags :   SUPREME COURT  FIRE INSURANCE  CAUSE

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