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Calcutta High Court: FIR Delay Not Fatal; Insurer Must Prove Policy Breach for Recovery - (20 Feb 2026)

MOTOR VEHICLES

Calcutta HC held that families of accident victims, preoccupied with treatment and last rites, may delay filing an FIR, which cannot defeat a genuine motor accident claim, and ruled that an insurer cannot seek “pay and recovery” without proving a policy breach after proper enquiry and hearing.

Tags : DELAY   FATAL   INSURER  

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