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Madras HC: Disbursal of Insurance Amount Ordered, Default in Payment of Premium not Intentional - (22 Jan 2024)

INSURANCE

Madras High Court while ordering disbursal of insurance amount to the family of policy holder has held that default in payment of premium was neither intentional nor willful. The non-payment was only because the insured was hospitalized and taking treatment.

Tags : MADRAS HIGH COURT   DISBURSAL OF INSURANCE AMOUNT   DEFAULT IN PAYMENT  

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