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SC: Reimbursement Can't be Refused, Once Insurer Accepts that Concealment of Disease was Immaterial - (07 Jul 2023)

INSURANCE

Supreme Court has observed that insurance company can’t be permitted to deny renewal/reimbursement of insurance policy after acceptance of the fact that non-mentioning of the disease from which the deceased wife of the appellant suffered at the time of purchasing the policy was not material.

Tags : SUPREME COURT   INSURANCE   REIMBURSEMENT  

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