Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration  ||  SC: No Quota Applies For Judicial Officers in District Judge Posts, Issuing Seniority Guidelines  ||  SC: Interest Rate Disputes Doesn't Fall under Public Policy to Set Aside Arbitration Awards  ||  SC: If Some Offences are Quashed By Compromise, the FIR For The Same Incident Cannot Continue  ||  Supreme Court: TIP is Unreliable if the Witness Saw the Accused Beforehand  ||  Delhi HC: MYAS Not Bound to ‘Rubber-Stamp’ International Federation Choices  ||  AP HC: Fulfilling Rehabilitation Promises to Displaced is State’s Constitutional Obligation  ||  SC: Career Progression to Higher Echelons of Judiciary is Neither a Matter of Right Nor Entitlement    

Allahabad High Court Enhances Motor Accident Compensation to Child Who Lost One Kidney - (16 Mar 2022)

MOTOR VEHICLES

Allahabad High Court has enhanced the compensation granted by the Motor Accident Claims Tribunal to a minor, who lost one kidney and suffered liver damage on being hit by a motorcycle while driving a moped.

Tags : ALLAHABAD HIGH COURT   MOTOR ACCIDENT COMPENSATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved