Report No. 66
8.30. Whether amendment feasible in regard to the formula to be used.-
We have given deep thought to the case-law referred to above. It appears to us that an amendment of the section would not be of much use in avoiding controversies of the nature discussed above. The assured has to be his own conveyancer. At the same time, we are of the view, that the Life Insurance Corporation should consider the suggestion made by the High Court of Madras1 in the judgment2 to which we have already referred3.
1. See Abhirantavalli v. Official Trustee, AIR 1932 Mad 222.
2. See para. 8.29, supra.
3. See also para. 8.42, infra.
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