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Jh. HC: Can’t Rule Out Insurance Company’s Liability Only because Claimants Provide Wrong Policy No. - (21 Apr 2025)

INSURANCE

Jharkhand HC has observed that merely providing a wrong policy number by claimants, liability of the insurance company cannot be ruled out because claimants are not supposed to know the exact policy number and they have gathered the same from somewhere and produced it before the learned Tribunal.

Tags : JHARKHAND HIGH COURT   COMPANY’S LIABILITY   WRONG POLICY  

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