Report No. 21
Clause 63
General.-This deals with notice of abandonment.
Object.-The object behind the provisions as to giving notice of abandonment immediately is "to preclude the assured from waiting on developments to decide in what form to present his claim".1 As has been observed,2 the assured "is not allowed to await events to see how things turn out or to decide what may best suit his interests".
1. Dover, p. 411.
2. Richards v. Forestal Co., 1942 AC 50 (84), per Lord Wright.
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