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Supreme Court: Prosthetic Limb Costs Must Be Compensated To Restore Victims’ Dignity - (23 Apr 2026)

MOTOR VEHICLES

Supreme Court held that compensation for motor accident victims must include prosthetic limb and maintenance costs, noting such devices are essential to restore mobility, confidence, and dignity, and to place the injured person as far as possible in their pre-accident position.

Tags : PROSTHETIC LIMB; VICTIMS’ DIGNITY; COMPENSATION  

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