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Kerala HC: Burden on Insurer to Prove That Cancellation Policy Has Been Informed to Vehicle Owner - (17 Jun 2019)

CRIMINAL

Kerala High Court has rejected the award of a Motor Accidents Claims Tribunal, which had exonerated the insurer from liability in a motor accident claim. The Tribunal had allowed the insurer's stand that the cover note issued by them was cancelled by them as the cheque issued by the owner got dishonoured.

Tags : KERALA HC   CANCELLATION POLICY  

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