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SC: Compassionate Aid to Govt Employee’s Family Deductible From Motor Accident Compensation - (26 Feb 2026)

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Supreme Court has reaffirmed that compassionate assistance received by a dependent of a deceased employee must be deducted from compensation under the Motor Vehicles Act. Referring to the 2006 Haryana Rules, it allowed Reliance General Insurance’s appeal and set aside the High Court ruling.

Tags : COMPASSIONATE AID   MOTOR ACCIDENT   FAMILY  

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