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Bom. HC: Motor Accident Victim can Claim Compensation from One of the Joint Tortfeasors - (19 Sep 2023)

MOTOR VEHICLES

Bombay High Court has held that in cases of composite negligence, the law permits a motor accident victim to sue one of the two joint-tortfeasors, and such a claimant cannot be forced by the Tribunal to seek relief against the other joint-tortfeasors also.

Tags : BOMBAY HIGH COURT   MOTOR ACCIDENT   COMPENSATION   COMPOSITE NEGLIGENCE  

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