Marine Insurance Act, 1963
77. Successive losses
(1) Unless the policy otherwise provides, and subject to the provisions of this Act, the insurer is liable for successive losses, even though the total amount of such losses may exceed the sum insured.
(2) Where under the same policy, a partial loss, which has not been repaired or otherwise made good, is followed by a total loss, the assured can only recover in respect of the total loss :
Provided that nothing in this section shall affect the liability of the insurer under the suing and laboring clause.
