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Karnataka High Court Bails Out Vehicle Owner, Requests Insurer to Compensate - (14 Jun 2019)

MOTOR VEHICLES

Karnataka High Court has noted that the licence to drive a light motor vehicle like a car can also be used for transport vehicles.It absolved a pickup van owner of the liability to pay around Rs 3.5 lakh compensation with 6% interest to a motorcyclist.

Tags : KARNATAKA HIGH COURT   VEHICLE OWNER  

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