Insurance Law – It is not open to an insurance company to ignore or fail to act upon a certificate or document that it had itself called for from independent and impartial authorities, subject to just exceptions, merely because it is averse to it or to its detriment
SUPREME COURT OF INDIA DIVISION BENCH M/S. ISNAR AQUA FARMS — Appellant Vs. UNITED INDIA INSURANCE CO. LTD. — Respondent ( Before : A.S. Bopanna and Sanjay Kumar, JJ. )…