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SC: Valid Reasons for Not Accepting Surveyor’s Report Must be Given by Insurance Company - (19 May 2023)

INSURANCE

Supreme Court while observing that Surveyor’s Report in a claim for insurance is not final one however satisfactory reasons are given by insurer, has held that insurance company must give cogent reasons for not accepting surveyor’s report.

Tags : SUPREME COURT   CONTINGENT REASONS   SURVEYOR’S REPORT   INSURANCE COMPANY  

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