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Gujarat HC: Mere Delay in Filing FIR not Fatal in Motor Accident Claims if Adequate Reason Offered - (24 May 2022)

MOTOR VEHICLES

Gujarat High Court has directed the Motor Accident Claims Tribunal to consider the claim petition filed by a motor accident victim, even though there was a delay of about 1 month in reporting the matter to the Police.

Tags : GUJARAT HIGH COURT   MOTOR ACCIDENT CLAIMS   FIR  

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