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SC Refers Regarding Compensation Under "No-Fault Liability" to Larger Bench - (05 Aug 2025)

MOTOR VEHICLES

SC has expressed that when there is a valid policy issued in the name of vehicle involved in accident, a claim u/s 163A of MV Act, covers every claim and is not restricted to a third party claim; without any requirement of establishing the negligence, if death or permanent disability is caused.

Tags : SUPREME COURT   SECTION 163A   VALID POLICY  

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