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Delhi HC: Holding License for LMV Doesn’t Make Driver Competent to Drive Two Wheeler - (15 Feb 2023)

MOTOR VEHICLES

Delhi High Court while setting aside award passed by MACT refusing to grant recovery rights to Insurance Co. against driver/owner of two-wheeler involved in accident, has observed that a person holding a valid license for LMV can’t be presumed to be competent to drive a two wheeler.

Tags : DELHI HIGH COURT   LICENSE   RECOVERY   INSURANCE  

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