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Gauhati HC: Ex-Gratia Payment Not to be Returned to Insurer Upon Determination of Compensation - (31 Jan 2023)

MOTOR VEHICLES

Gauhati High Court has held that ex-gratia amount granted to a motor accident victim as per State policy would not have to be returned to the insurer upon an actual payment of compensation being made to the victim.

Tags : GAUHATI HIGH COURT   EX-GRATIA PAYMENT   MOTOR ACCIDENT  

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