SC: Duty on Insurer to Indemnify If Insured Suffers Sudden Sickness or Ailment - (10 Dec 2021)
INSURANCE
Supreme Court has observed that if the insured suffers a sudden sickness or ailment which is not expressly excluded under the policy, a duty is cast on the insurer to indemnify the insured for the expenses incurred there under.
Tags : SUPREME COURT SUDDEN SICKNESS OR AILMENT
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