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Ker. HC: No Liability on RTO to Pay Compensation if Vehicle Owner Fails to get it Insured - (25 Sep 2023)

MOTOR VEHICLES

Kerala High Court has held that if the motor vehicle owner fails to get the motor vehicle insured, the liability for payment of compensation would not fall upon to the registration authority like the Road Transport Officer (RTO) or the District Collector.

Tags : KERALA HIGH COURT   REGISTRATION AUTHORITY   COMPENSATION   INSURED  

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