LexSection 70 — Partial loss of freight.
The Marine Insurance Act, 1963
Subject to any express provision in the policy, where there is a partial loss of freight, the measure of indemnity is such proportion of the sum fixed by the policy in the case of a valued policy or of the insurable value in the case of an unvalued policy, as the proportion of freight lost by the assured bears to the whole freight at the risk of the assured under the policy.Open in Lexace · Ask the AI about this section