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Kerala HC: MACT Cannot Attribute Contributory Negligence to Deceased and Deduct Compensation - (16 Apr 2021)

CIVIL

Kerala High Court has held that a Motor Accident Claims Tribunal (MACT) cannot attribute contributory negligence to a deceased or the injured two-wheeler riders and deduct compensation on that count, simply because the rider did not wear a helmet at the time of the accident.

Tags : KERALA HIGH COURT   CONTRIBUTORY NEGLIGENCE  

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