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SC: Car Dealer Absolved from Liability for Death Caused During Test Drive by Manufacturer's Employees - (05 Sep 2024)

MOTOR VEHICLES

Supreme Court while dealing with a case of payment of compensation under the Motor Vehicles Act, 1988, has absolved a car dealer from the liability to pay compensation, on the ground that the dealer was neither the owner nor in control/ command of the vehicle at the time of accident.

Tags : SUPREME COURT   CAR DEALER   COMPENSATION  

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