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SC: Claim Under Section 163A MV Act not Valid Against Owner/Insurer of Vehicle Borrowed by Deceased - (08 Jan 2020)

MOTOR VEHICLES

Supreme Court has observed that a claim under Section 163 of the Motor Vehicles Act, 1988 is not maintainable against the owner and insurance company of the vehicle which was being driven by the deceased himself.

Tags : SC   OWNER  

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