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Supreme Court: Cannot Compensate Crash Victim in Installments - (03 Oct 2019)

MOTOR VEHICLES

Supreme Court has put brakes on a Madras High Court order that held that motor accident victims in Tamil Nadu would receive compensation in periodic installments instead of a lump sum. The new system was challenged by a group of lawyers from Chennai called the 'Law Association'. It found fault with the August 14, 2019 order, as it introduced a law alien to the Motor Vehicles Act, 1988 and the Rules provided therein.

Tags : SUPREME COURT   CRASH VICTIM  

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