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Supreme Court: Mediclaim Reimbursement Cannot be Set off Against Accident Compensation - (18 May 2026)

MOTOR VEHICLES

Supreme Court has held that compensation awarded under the Motor Vehicles Act cannot be reduced by amounts received through Mediclaim or medical insurance, as both benefits arise from separate legal entitlements and operate in distinct fields.

Tags : MEDICLAIM REIMBURSEMENT; COMPENSATION; MOTOR VEHICLES ACT  

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