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SC: Unless Licence is Prima Facie Invalid, Burden Upon Insurer to Prove Failure on Part of Owner - (01 Nov 2023)

MOTOR VEHICLES

Supreme Court has held that once a seemingly valid driving licence is produced by a person employed to drive a vehicle, unless such licence is demonstrably fake/invalid/expired, burden is upon insurer to prove that there was a failure on part of vehicle owner in carrying out due diligence apropos.

Tags : SUPREME COURT   DRIVING LICENCE   DUE DILIGENCE  

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