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SC: Insurer Must Pay Accident Compensation Despite Route Permit Violation, Recoverable From Owner - (30 Oct 2025)

MOTOR VEHICLES

Supreme Court held that insurers cannot deny accident compensation merely due to route permit violations. Highlighting the social purpose of motor insurance, the Court noted that refusing payment on such technical grounds would be contrary to justice, emphasizing victim protection over formalities.

Tags : INSURER   ACCIDENT   COMPENSATION  

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