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J&K&L HC: Non-Incorporation of Finer Elements of Pleadings Under MV Act Not Necessarily Fatal - (18 Aug 2022)

MOTOR VEHICLES

Jammu and Kashmir and Ladakh High Court has held that finer elements of pleadings, which are required to be mentioned in proceedings like a civil suit, if not incorporated in claim petition filed under the provisions of the Motor Vehicles (MV) Act will not necessarily prove fatal for the claimant.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   FINER ELEMENTS   FATAL   MOTOR VEHICLES  

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