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P&H HC: Widow’s Remarriage Not a Ground to Deny Compensation Under MV Act - (27 Nov 2023)

MOTOR VEHICLES

Punjab and Haryana High Court has held that simply because widow of the deceased got re-married, it could not be a reason to deprive of her claim under Motor Vehicle (MV) Act to seek compensation, on account of loss, which has accrued to her, as a result of unnatural demise of her husband.

Tags : PUNJAB AND HARYANA HIGH COURT   COMPENSATION   WIDOW   MOTOR VEHICLE ACT  

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