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SC: Insurers Must Compensate Accident Victims Despite Policy Breach, Can Recover From Owner - (12 Nov 2025)

MOTOR VEHICLES

Supreme Court held that insurers cannot avoid compensating motor accident victims despite a policy breach, reaffirming that they must first pay the victims and may later recover the compensation amount from the vehicle owner responsible for the breach.

Tags : COMPENSATE   ACCIDENT   VICTIMS  

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