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Kar. HC: Insurance Company Not Exempted from Third Party Liability for Breach of Policy - (07 Dec 2022)

MOTOR VEHICLES

Karnataka High Court has held that even if the court comes to the conclusion that there is a breach of any policy condition recognized under Section 149(2) of the Motor Vehicles Act, the insurer is liable to compensate the third party and recover the same from the insured.

Tags : KARNATAKA HIGH COURT   MOTOR VEHICLES   THIRD PARTY LIABILITY  

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