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Bombay HC: Can't Compute Compensation on Basis of 45% Permanent Disability in Motor Accident Claim - (20 Apr 2022)

MOTOR VEHICLES

Bombay High court has held that the Motor Accident Tribunal has committed an error in accepting the claimant’s permanent disability of a motor accident at 45% when it is a case of 100% loss of earning capacity owing to amputation of leg.

Tags : BOMBAY HIGH COURT   MOTOR ACCIDENT TRIBUNAL   PERMANENT DISABILITY   MOTOR ACCIDENT  

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