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SC: Not Permissible to Rewrite Contract While Interpreting Terms of Insurance Policy - (01 Nov 2021)

INSURANCE

Supreme Court observed that it is not permissible to rewrite the contract while interpreting the terms of the Insurance Policy. The Court has said that the terms of insurance policy have to be strictly construed. In a contract of insurance there is a requirement of Uberrima fides i.e. good faith on the part of the assured.

Tags : SUPREME COURT   TERMS OF INSURANCE POLICY  

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