SC: Mere Delay in Intimating Insurance Company of Occurrence of Theft Not Grounds to Deny Claim - (20 Sep 2021)
INSURANCE
Supreme Court has observed that mere delay in intimating the insurance company about the occurrence of the theft cannot be a ground to deny the insurance claim. In this case, the National Consumer Disputes Redressal Commission, set aside the claim of compensation on account of theft of vehicle on the ground that the delay of 78 days in not informing the Insurance Company of the theft is fatal.
Tags : SUPREME COURT DELAY IN INTIMATING INSURANCE COMPANY
Share : 
|