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Kar. HC: Motor Accident Claimant has Right to Claim Payment from Insurer of the Offending Vehicle - (05 Jan 2024)

MOTOR VEHICLES

Karnataka High Court has held that if the total amount of payment for motor accident has not been paid by the claimant’s insurer then he will have every right to seek the Tribunal to order claim payment of the balance amount from the insurer of the offending vehicle.

Tags : KARNATAKA HIGH COURT   MOTOR ACCIDENT   OFFENDING VEHICLE   INSURER  

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