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SC: Court Has to Apply Principles of Preponderance of Probability in Motor Accident Claim Cases - (18 Oct 2024)

MOTOR VEHICLES

Supreme Court has stated that in claim cases, arising out of motor accident, the court has to apply the principles of preponderance of probability and cannot apply the test of proof beyond reasonable doubt.

Tags : SUPREME COURT   MOTOR ACCIDENT   PREPONDERANCE OF PROBABILITY  

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