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SC: Insurer of Tractor Liable for Passenger’s Death in Trailer Caused Due to Negligence of Tractor - (06 May 2025)

MOTOR VEHICLES

Supreme Court has observed that if an accident of uninsured trailer is caused due to its movement with the insured tractor then the insurer shall also be liable for injuries of passengers travelling on trailer.

Tags : SUPREME COURT   PASSENGER’S DEATH   INSURED TRACTOR  

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