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Gau. HC: Claimant Pulled for Concealing that Compensation had been Received for Loss of Vehicle - (28 Jun 2024)

MOTOR VEHICLES

Gauhati High Court has set aside an award granted to a Ford Eco Sport owner by the Motor Accident Claims Tribunal after it was found that the claimant had concealed the fact that he had received compensation from his own insurer for the loss of vehicle.

Tags :   GAUHATI HIGH COURT  LOSS OF VEHICLE  MOTOR ACCIDENT CLAIMS TRIBUNAL

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