Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Rajasthan HC: Insurance Company to Pay Compensation to Claimant First - (27 Jan 2022)

INSURANCE

Rajasthan High Court has upheld the decision of Motor Accident Claims Tribunal (MACT), Alwar which, while relying on the principle of pay and recover, directed the insurance company to first pay compensation to the claimants and then recover the same from the vehicle owner.

Tags : RAJASTHAN HIGH COURT   PAYMENT OF COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved