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SC: Attempting to Overtake Vehicle Can’t be Said to be an Act of Rashness - (09 Aug 2024)

MOTOR VEHICLES

Supreme Court while deciding an appeal for claim of compensation for accident, under the Motor Vehicles Act, 1988, has observed that merely because a person was attempting to overtake a vehicle, cannot be said to be an act of rashness or negligence.

Tags : SUPREME COURT   MV ACT   OVERTAKE   NEGLIGENCE  

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