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SC: Manufacturer Not Liable for Fault of Dealer Unless Manufacturer Aware of Deficiency of Dealer - (23 Feb 2021)

CIVIL

Supreme Court has observed that a manufacturer will not be liable for the fault of the dealer, unless it is proved that the manufacturer was aware of the deficiency of the dealer, in cases where the relationship between them is on "principle-to-principle" basis.

Tags : SUPREME COURT   MANUFACTURER   FAULT OF DEALER  

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