LexSection 135 — Assignment of rights under policy of insurance against fire.
Transfer of Property Act, 1882
1 [135. Assignment of rights under policy of insurance against fire. -- Every assignee by endorsement or other writing, of a policy of insurance against fire, in whom the property in the subject insured shall be absolutely vested at the date of the assignment, shall have transferred and vested in him all rights of suit as if the contract contained in the policy had been made with himself.]Open in Lexace · Ask the AI about this section