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Supreme Court: It is the Duty of the Court to Assess Fair Compensation - (17 Oct 2024)

MOTOR VEHICLES

SC has stated that the amount of compensation claimed is not a bar for the Tribunal and HC to award more than what is claimed, provided it is found to be just and reasonable. It is the duty of the Court to assess fair compensation. Rough calculation made by claimant is not a bar or the upper limit.

Tags : SUPREME COURT   FAIR COMPENSATION   CLAIMANT  

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