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Ker HC: Periodic Replacement and Maintenance of Prosthetic Limb Must Be Included in Compensation - (25 May 2026)

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Kerala High Court enhanced compensation awarded to a motor accident victim who lost his leg, holding that just compensation must include costs for maintenance and periodic replacement of his prosthetic limb to ensure continued support and long-term rehabilitation needs are met.

Tags : PERIODIC REPLACEMENT; PROSTHETIC LIMB; COMPENSATION  

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