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Ker. HC: No Power on Insurance Ombudsman to Dictate Terms of Insurance Policy Renewal - (03 Jul 2024)

INSURANCE

Ker HC has held that nowhere in Insurance Ombudsman Rules, 2017 it is stated that Insurance Ombudsman has power to issue directions to insurer to issue a policy at a specified premium. The power conferred on him as per the Rules is only to award compensation and not to give any direction to insurer.

Tags : KERALA HIGH COURT   INSURANCE OMBUDSMAN RULES   INSURANCE POLICY RENEWAL  

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