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Kerala HC Lays Down Condition to Claim Compensation in Plea Alleging Negligence of Driver - (16 Jun 2022)

MOTOR VEHICLES

Kerala High Court has held that the petitioners must prove not only the negligence on the part of the driver but also prove that the person who sustained injuries in accident died in consequence of the accidental injuries, to claim compensation under Section 166 of Motor Vehicles Act.

Tags : KERALA HIGH COURT   MOTOR VEHICLES   COMPENSATION  

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