SC: For Granting Environmental Clearance, Valid DSR a Mandatory Prerequisite  ||  NCLAT: Under IBC there is No Provision Mandating RP to Share Valuation Report  ||  NCLAT: NCLT/NCLAT Cannot Adjudicate Employment Contract Disputes Under IBC  ||  NCLAT: Can’t Reject App. for Approval of RP Solely on Basis of Withdrawal of Consent by CoC Members  ||  J&K HC: S. 37 of NDPS Act Comes Into Play When Bail of Accused is Being Considered on Merits  ||  Delhi HC: In National Capital, Permission for Felling of More Trees to be Supervised by CEC  ||  Registrar General of P&H HC Warns of Contempt in Case of Recording of Court Proceedings  ||  SC: States to Identify Laws Discriminating Against Persons Affected with Leprosy  ||  SC: Recommendations Made by SC Collegium for Judge Appointments to be Cleared Expeditiously  ||  SC: Where Serviceman Discharged from duty by Authority Onus of Proving Disability Lies on Authority    

P&H HC: Widow’s Remarriage Not a Ground to Deny Compensation Under MV Act - (27 Nov 2023)

MOTOR VEHICLES

Punjab and Haryana High Court has held that simply because widow of the deceased got re-married, it could not be a reason to deprive of her claim under Motor Vehicle (MV) Act to seek compensation, on account of loss, which has accrued to her, as a result of unnatural demise of her husband.

Tags :   PUNJAB AND HARYANA HIGH COURT  COMPENSATION  WIDOW  MOTOR VEHICLE ACT

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved