Bom HC: For Absolving Liabi., Insurer Must Prove Employer’s Negligence in Validating Employee’s DL - (18 Dec 2024)
LABOUR AND INDUSTRIAL
Bom. HC while overturning a Labour Court’s order dismissing a compensation claim and refusing to absolve the liabilities of the insurer, has held that in order to absolve liability, the insurer must prove that there was negligence on the part of employer in validating the employee’s driving license.
Tags : BOMBAY HIGH COURT ABSOLVING LIABILITY EMPLOYER’S NEGLIGENCE
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