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Kerala HC: Non Wearing of Helmet Can’t be Ground to Fix Contributory Negligence - (15 Feb 2016)

Kerala High Court has held that non-wearing of helmet, though an offence under the relevant provisions of the Motor Vehicles Act, could not be taken as a ground to fix contributory negligence on the rider involved in the accident while deciding the claims by the Motor Accident Claims Tribunal.

Tags : KERALA HIGH COURT   MOTOR VEHICLES ACT   CONTRIBUTORY NEGLIGENCE  

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