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NCDRC: Insurance Company Liable Even if Driver Involved in Theft of Vehicle - (26 Jul 2022)

CONSUMER

National Consumer Disputes Redressal Commission has held that even if it is assumed that the driver dishonestly took away the taxi-car, even then the case would fall under definition of theft, and insurance policy covering the same shall be liable.

Tags : NCDRC   THEFT   INSURANCE  

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