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SC: In MV Compensation Cases, Awarding Interest on Future Prospects Doesn’t Attract Illegality - (15 Jul 2025)

MOTOR VEHICLES

Supreme Court while advising insurance companies to settle claim on a computation proactively, on receipt of intimation of the accident, has observed that in motor accident compensation claim cases there is no illegality in awarding interest on future prospects.

Tags : SUPREME COURT   FUTURE PROSPECTS   COMPENSATION CASES  

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