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Calcutta HC: Insurance Can’t be Claimed Under ‘Accident’ When Mosquito Bite Leads to Death - (11 May 2023)

INSURANCE

Calcutta High Court while observing that insurance cannot be claimed when death is caused by mosquito bite has held that definition of accidental death includes accidental injuries but excludes illness; consensus also tilts towards exclusion of death by disease alone, not accompanied by an accident.

Tags : CALCUTTA HIGH COURT   DEATH   ACCIDENT   MOSQUITO  

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