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Supreme Court Issues Guidelines on Fixation of Future Prospects for Deciding Motor Accident Claims - (01 Nov 2017)

Supreme Court has issued guidelines on fixation of future prospects for deciding compensation in motor accident claims. The Court observed that S. 168 of Act deals with concept of “just compensation” and the same has to be determined on foundation of fairness, reasonableness and equitability.

Tags : SUPREME COURT   MOTOR ACCIDENT  

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