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SC: Can’t Presume Negligence on Part of Driver because he Had Learner’s Licence - (27 Mar 2025)

MOTOR VEHICLES

SC while hearing a matter regarding contributory negligence of a scooter driver in a motor accident claim, has observed that the mere fact that the driver of the scooter had only a learners licence would not necessarily lead to a conclusion of contributory negligence on the part of the scooter driver.

Tags : SUPREME COURT   CONTRIBUTORY NEGLIGENCE   SCOOTER DRIVER  

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