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Supreme Court Explains Facts Material to the Contract of Insurance - (28 Feb 2025)

INSURANCE

SC has observed that insurance is a contract uberrima fides. The applicant must disclose all facts which may weigh with a prudent insurer in assuming the risk proposed. These facts are considered material to the contract of insurance and its non-disclosure may result in the repudiation of the claim.

Tags : SUPREME COURT   CONTRACT OF INSURANCE   PRUDENT INSURER  

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