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Bombay High Court: Fundamental Duty of MACT to Arrive at Conclusion and Award Fair Compensation - (14 Oct 2019)

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Bombay High Court has ruled that it is the fundamental duty of Motor Accident Claims Tribunal to arrive at a proper conclusion and award just and fair compensation. The Court concluded that ‘cryptic judgment’ passed by MACT deserves remand and allowed the appeal of the Insurance Company.

Tags : BOMBAY HIGH COURT   MACT  

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