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Kerala HC: Motor Accident Compensation Can't Be Reduced Saying Pillion Rider Didn't Wear Helmet - (19 Apr 2021)

MOTOR VEHICLES

Kerala High Court has stated that merely because the pillion rider was not wearing helmet in violation of Section 129 of the Motor Vehicles Act, 1988, the motor accident compensation cannot be reduced on account of contributory negligence.

Tags : KERALA HIGH COURT   MOTOR ACCIDENT COMPENSATION  

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