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Karnataka High Court: Learners Licence Valid, Trainer not Must - (11 Sep 2019)

MOTOR VEHICLES

Karnataka High Court has ruled that a Learners License issued by a competent authority is a valid license and a rider or learner need not accompany any instructor for a motorcycle as is required in case of a car thereby rejecting the plea filed by the Insurance Company challenging claim awarded by Motor Accident Tribunal to the family of a deceased person.

Tags : KARNATAKA HIGH COURT   LEARNERS LICENCE  

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