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    ASHOK KUMAR JAIN S/O MUNNALAL JAIN v. BRANCH MANAGER ICICI LOMBARD BHOPAL

    1

    2.

    3001/H3A1$. 07357245/00/000

    04.2019 12.04.2020

    yhy c5 05/ 2023 ifert ftes 18.01.2023 eeeesess..

    A e o fich 13.

    foy d et| H H 4,82,322/ uftarct TYGR K0R4cA dyR À feio 08.03.2020 iica 16.

    5

    3

    SIsqT feTY fIH I fHR - Subject otherwise to the terms exceptions conditions and limitations of this policy, the Company undertakes to pay compensation as per the following scale for bodily injury/death sustained by the Owner Driver of the vehicle in direct connection with the vehicle insured or whilst mounting into/dismounting from or traveling in the insured vehicle as a c0-driver, caused by violent accidental external and visible means which Nature of injury

    () Death

    (i) Loss of two limbs or sight of two eyes or one limb and sight of on eye.

    (ii) Loss of one limb or sight of one eye

    4.

    Scale #ar ?

    Compensation 100%

    100%

    (iv) Permanent total disablement from injuries other 100% than named above.

    50%

    yrart 34 qET HI VH, 36 3035 Hq

    of

    independent of any other cause shall within six calendar months of such injury result in:

    ychru HC 05/2023 qifer art# 3001/H3TÉ 07357245/00/000 fe-f 13.04.2019

    7

    8.

    Rté t fEÀ tarai a Linear Acetabulam Left 1 ¿- Subject otherwise to the terms exceptions conditions and limitations of this policy, the company,undertakes to pay compensation as per the following scale for injury/death sustained by the

    3

    yOUT t 05/2023 Owner Driver of the vehicle in direct connection with the vehicle insuredor whilst mounting into/dismounting from or traveling in the insured vehicle as a co-driver, caused by violent accidental externa and visible means which independent of any other cause shall within six calendar months of such injury result in: Nature of injury () Death

    (i) Loss of two limbs or sight of two eyes or one 100o limb and sight of on eye. (iii) Loss of one limb or sight of one eye

    10.

    (iv) Permanent total disablement from injuries other 100% than named above.

    11.

    12.

    Scale compensation 100%

    50%

    GURIAT ife HIH 3001/HMTS. 07357245/00/ 000 of

    4

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    ASHOK KUMAR JAIN S/O MUNNALAL JAIN v. BRANCH MANAGER ICICI LOMBARD BHOPAL
    (Nov 14, 2023)