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MOTOR VEHICLES - No Limits on Compensation for Accident Death: Madras HC - (18 Mar 2019)

MOTOR VEHICLES

Madras High Court has made it clear that utilizing multiple options to get compensation for death of a person in a motor accident, by their family, particularly when deceased was sole breadwinner, cannot be construed as 'double compensation' and prohibited.

Tags : MADRAS HIGH COURT   COMPENSATION FOR ACCIDENT DETH  

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