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आईआरडीएआई
IRDAI/NL/CIR/MOT/143/06/2020
सभीसाधारणबीमाकर्ता(स्टैंड-अलोनस्वास्थ्यबीमाकर्ताओंऔर विशेषीकृतबीमाकर्ताओं कोछोड़कर)
ALL GENERAL INSURERS (OTHER THAN STAND-ALONE HEALTHINSURERS AND SPECIALISED INSURERS)
विषयःतीन वर्ष अथवापाँच वर्ष केलिए दोनों मोटरअन्य पक्षबीमा और निजीक्षति बीमादेने वालेदीर्घकालिकपैकेज कवर काप्रत्याहरण
श्री एस.राजशेखरनबनाम यूनियनबैंक आफ इंडियाएवं अन्य केडब्ल्यूपी सं.295/
Pursuant to the decision of the Supreme Courtin the matter of WP No.295/2012 of Shri.S. Rajaseekaran vs Union of lndia andOrs, the Authority issued Circular Ref: IRDAI/NL/CIR/MOT/137/08/2018dated 28th August, 2018, directing that all general insurers (except
2.उपर्युक्तदीर्घकालिककवर प्रारंभकरने के साथही, साधारणबीमाकर्ताओंको सूचित कियागया कि वेबीमाकृतव्यक्तियोंको अधोलिखितमें से निम्नदो विकल्पउपलब्ध कराएँ
With the introduction of the aforesaid longterm covers, the general insurers were advised to provide insureds thefollowing two options to choose from:
(i)तीन
Long Term Package cover offering both MotorThird Party lnsurance and Own Damage insurance for three years or five years asthe case may be.
(ii)
A bundled cover with a three-year or five-yearterm (as applicable) for the third party componentand a one-year term for the Own Damage.
3.उपर्युक्तकवरों केअतिरिक्त तथा1 सितंबर 2019 से,परिपत्रसंदर्भःआईआरडीएआई/
Inaddition to the above covers and effective 1stSeptember,2019, the insurers shall make available stand-alone annual Own Damage covers(including stand-alone OD cover for fire and/or theft GR 45 A and 45 B ifopted for by the policyholder) for Cars and Two-wheelers, both new and old interms of CircularRef: IRDAI/NL/MOTOD/095/06/2019 dated 21st June, 2019.
4.प्राधिकरण ने निजीक्षति केसंबंध मेंसंभावितग्राहकों
TheAuthority has reviewed the various options of long term and annual motorinsurance covers now being offered to the prospects/policyholders pertaining toOwn Damage. After a careful examination of the performance of Long Term Packagecoversand thefollowing concerns relating to its implementation since its introduction inSeptember, 2018, the Authority has decided to withdraw Long Term Package coversoffered for three years or five years for new cars and new two-wheelersrespectively with effect from 1st Aug, 2020.
Actuarialpricing has been a challenge for insurers for long term Own Damage cover.
Distributionof package policies has its challenges due to affordability factors for a largesection of owners of vehicles.
Thepossibility of forced selling due to financial interest/ being linked to loansis high.
Incase of deficiency in services, policyholderswould be saddled with a long-term product with no flexibility to changeoptions.
The No Claim Bonus (NCB) structure is not uniform amonginsurers and this could lead to confusion and dissatisfaction amongst thepolicyholders.
5. 1 अगस्त 2020सेदीर्घकालिकपैकेजउत्पादों (औरउनपरऐड-आनों) केप्रत्याहार(विद्ड्राअल)को छोड़कर,सभी अन्यवर्तमानउपबंध आवश्यकपरिवर्तनोंके साथ जारीरहेंगे।
Exceptfor withdrawal of the long-term package products (and the add-ons thereon) witheffect from 1st August, 2020, all other extant provisions shallcontinue mutatis mutandis.
6. पहले सेजारी की गईदीर्घकालिकपैकेज पालिसियोंके संबंध मेंअदावी बोनस(नो क्लेमबोनस) केवलपालिसी अवधिके समाप्तहोने के बादही उपचितहोगा।
NoClaim Bonus in respect of long-term package policies already issued will accrueonly when the policy term has been completed.
कृपया इसपरिपत्र कीप्राप्ति-सूचनादें और इसकीविषय-वस्तु कोनोट करने कीपुष्टि करें।
Pleaseacknowledge this circular and confirm having noted its contents.
(टी. एल.अलमेलू /
सदस्य