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INSURANCE - SC: Disease Caused due to Insect Bite in the Natural Course of Events Not Covered Under 'Accident' - (27 Mar 2019)

INSURANCE

Supreme Court has observed that where a disease is caused or transmitted by insect bite/virus in the natural course of events, it would not be covered by the definition of an ‘accident’ referred in insurance policy.

Tags : SUPREME COURT   ‘ACCIDENT’ INSURANCE POLICY  

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