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MP HC: Mother has First Claim Over the Compensation for Deceased Bachelor Son - (21 Apr 2023)

MOTOR VEHICLES

Madhya Pradesh High Court has held that since deceased was a bachelor, by virtue of Section 8 of the Hindu Succession Act, except mother, no other Class-I heir is available, hence she would have the first claim over the compensation awarded under Motor Vehicles Act.

Tags : MADHYA PRADESH HIGH COURT   MOTHER   MOTOR VEHICLES ACT   COMPENSATION  

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